MALLAPPA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - police.

(2.) The complaint was lodged on 29.03.2017 at 6.00 p.m. by Kodleppa s/o Bullappa Hirekurubar by stating that on 25.03.2017 in the afternoon Chennappa son of the complainant left Sheelahalli on his motorcycle bearing No. KA-36/EF-2109, but he did not return home. Despite search, he was not traced. On previous day of lodging the complaint, the complainant along with his second son Sharanappa went in search of Chennappa to Eachnal where they noticed the motorcycle of his son Chennappa infront of the house of Gaddeppa, a friend of his son. On enquiry it was revealed that on 25.03.2017 at Lingasugur both Chennappa and Gaddeppa consumed liquor and Chennappa collected Rs.600/- and went towards Kasaba Lingasugur and asked Gaddeppa to leave the motorcycle at his house. On 29.03.2017 the complainant lodged report regarding missing of his son in the afternoon. On the same day complainant got the information over phone that a dead body was found at Narayanpur canal and when the complainant saw that dead body was floating in the water, it was masked by plastic cover from top of the body up to waist and when dead body was unmasked, the complainant came to know that it was the dead body of his son and there was injury appearing to have been caused either on being strangulate or caused with a sharp edged weapon.

(3.) Thus, the complainant does not know who killed his son but suspects that Gaddeppa, friend of his son murdered latter and caused the disappearance the evidence. He has thrown the dead body in to the canal of water. Thus, the complaint that was filed on 29.03.2016 was only against accused No. 1.