SRI SIDDARAJU @ PAPU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner - accused No.3 under Section 439 of Cr.P.C., seeking his release on bail of the alleged offences punishable under Sections 302 , 201 , 202 r/w Section 34 of IPC, registered in respondent - police station Crime No.99/2017. But after investigation, the alleged offence under Section 302 of IPC is dropped and the offence under Section 304(2) of IPC is inserted in the case.

(2.) Heard the arguments of the learned counsel appearing for the petitioner - accused No.3 and also the learned HCGP for the respondent - State.

(3.) Looking to the materials, they go to show that the deceased - accused No.1 and the present petitioner have brought the chicken and they boiled it in the land of accused No.1 and the further case is that the deceased came in contact with the live electric wire and he died at the spot. Accordingly in the charge sheet, in place of the offence under Section 302 of IPC, the offence under Section 304(2) is inserted in the case.