GANAPATI AND ORS. Vs. THE STATE

JUDGEMENT

(1.) Heard arguments of Sri. Anil Kumar Navadagi for Sri. Ustad Sadat Hussain, learned Advocate appearing for petitioners and learned Additional SPP appearing for respondent - State. Perused the records.

(2.) These two petitions have been filed by accused Nos.1 to 4 who have been arraigned as such in Crime No.180/2014 registered by University Police Station, Kalaburagi for the offences punishable under Sections 323, 324, 341, 504, 307 and 302 read with Section 34 of IPC.

(3.) The gist of prosecution case is that deceased Sri. Dattu had borrowed loan of Rs.60,000/- from accused No.1 and on 19.06.2015 when deceased along with his father was proceeding to purchase medicine, they were accosted by accused persons at about 7.30 p.m., near Kanakadas Circle and demanded repayment of loan borrowed by deceased and despite assurance given by deceased as well as his father who was accompanying deceased, they did not yield to their prayer and started assaulting deceased by heaping fisticuffs on them and after deceased fell down, accused persons lifted stones lying nearby and dropped it on the head of deceased, which resulted in head being crushed and later on at the behest and plea of deceased father, CWs.8 and 9 intervened and pacified the quarrel.