MARUTHI KUMAR @ MARUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 along with two others is charge sheeted by the respondent police for the offence punishable under Sections 364A, 392, 376 (2), 302 read with Section 34 of IPC.

(2.) The case of the prosecution is, accused Nos.1 to 3 (Accused No.3 is a juvenile in conflict with law) on 10.08.2016 saw the deceased romancing with her boyfriend/CW- 28/Manjunath in the shadow of a bush. They accosted them and threatened to have recorded their romance in their mobile phone. CW-28 was assaulted and shooed away. The deceased was forcibly taken on the motor cycle and they placed demand with her for the ransom. Accused No.3 / juvenile was left behind to see if anybody comes in search of the girl. Accused Nos.1 and 2 took the deceased to a vacant land at Gungarahalli near Magadi, Ramanagara main road and committed rape on her, extorted her nose stud, one pair of silver anklet and silver bracelet, they snatched her Lava Mobile phone, cash and strangled her to death by her own veil and hanged the body to the tree.

(3.) The dead body was found on 12.08.2016. During the course of investigation, the accused were arrested. The nose stud was seized from accused No.1 and silver anklet, mobile and the vehicle used for commission of offence were seized from the possession of the petitioner. The silver bracelet was seized from accused No.3.