SHARANU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in Cri.No.88/2017 of University Police Station registered for the offences punishable under Sections 143, 364, 302, 201, 109 r/w Section 149 of IPC.

(3.) The complaint is lodged by one Shivaray-CW.1 and the victim is Malappa. One Hanmanth Pujari is the senior uncle of accused No. 1. Accused Nos. 1, 5 to 12 were nurturing enmity against CW.1 and were instigating accused No. 1 to kill the son of CW.1- Malappa. On 08.03.2017 at about 9.00 p.m., accused Nos. 1 to 3 formed assembly to commit offence along with accused No. 4 who brought Malappa and induced him to consume liquor and all of them went in an Auto bearing registration No. KA-32/3003 and accused Nos. 1 to 4 with an intention and planed to take life of Malappa. Accused No. 1 stabbed Malappa with knife on the stomach and caused serious injuries and accuse No. 2 took out the stone and hit Malappa on his head and accused No. 3 slapped near the neck of Malappa, because of which Malappa fell down on the ground and died.