MUDAKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Shivakumar Tengli, learned Advocate appearing for petitioners and Sri. Sheshadri Jaishankar M., learned High Court Government Pleader appearing for respondent-State. Perused the records.

(2.) Petitioners have been arraigned as accused Nos. 2 and 3 in Crime No. 98/2015 (C.C.No.572/2015) registered by Managuli Police Station, for the offences punishable under Sections 302, 201 r/w Section 34 of IPC.

(3.) A complaint came to be lodged by one Valu S/o Ramachandra Rathod on 06.06.2015 before Managuli Police alleging that he is a resident of Mulavada Tanda and he came to know about a dead body lying on National Highway No. 218 and as such, persons from his Tanda by name Sri. Prakash and Sri. Yeshwanth went to the spot and saw a dead body was lying on the road and there were marks of scuffle on the floor in the vicinity of dead body and blood stains was also present at the spot. It was also stated that face, stomach, legs and hands of the body were completely crushed and stated that incident might have occurred on the previous day between 10.00 p.m., and 6.00 a.m. On registering the said complaint in Crime No. 98/2015, investigation was taken up by the jurisdictional Police. Subsequently, wife of the deceased has identified the dead body and her statement is also recorded.