VIJAYAKUMAR @ VIJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri R.Pramod, learned counsel for the petitioner and Sri S.Vishwamurthy, learned HCGP for the respondent-State.

(2.) The petitioner-accused No.7 along with six others is charge sheeted by the respondent-police in respect of the offences punishable under Sections 302 and 201 of IPC.

(3.) The allegation of the prosecution is, accused Nos.1 to 3 decided to finish of the deceased persons. Accused Nos.1 to 4 conspired and procured a car on the night of 17.12.2016 and took Bargur Viji and Child Ravi to a Farm house and assaulted them with lethal weapons with the assistance of accused No.5 and pushed them to a channel. Accused Nos.6 and 7 financed accused Nos.1 to 5 to cause disappearance of evidence.