PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate for the respondent ' State.

(2.) The case of the prosecution is that there was a dispute between the injured ' Vittal Salamantapi and accused No.1 in relation to selling of liquor in Ningapur village. In this background, on 1/4/2024 at 11.45 p.m., when the injured ' Vittal Salamantapi was in his house at Ningapur village, accused No.1 trespassed into the house and dragged the injured out of the house abusing him in filthy language, and accused No.2 also abused the injured in filthy language, and both the accused persons assaulted the injured causing injuries on his head. When the deceased, Tayavva came to pacify the quarrel, accused No.1 pulled Tayavva on the ground, and abused in filthy language, and also assaulted Tayavva on the chest and body, as a result of which, Tayavva died.

(3.) Accused Nos.1 and 2 assaulted Tayavva when she was came to pacify the quarrel.