LATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.3 in Crime No.219/2016 registered by the respondent police for the offences punishable under sections 302, 201 read with section 34 of IPC.

(2.) After investigation, charge sheet is laid against nine accused persons on the allegations that on 21.08.2016 accused Nos.1 and 4 visited the Mutton shop of the deceased and took her in their motor cycle to the house of accused No.1 on the pretext of selling the sheep belonging to accused No.1 to the deceased. According to the prosecution, the accused Nos. 1 and 4 took the deceased to the house of accused No.1 with intention to rob the cash and gold jewellery worn by the deceased and in furtherance of this object, accused Nos.1 to 4 gave her drinks laced with poison and when the deceased murdered the deceased by strangulating her neck with a wire and robbed cash of Rs.1,000/- and gold ornaments worn by the deceased.

(3.) The learned HCGP has not filed any objections opposing the petition inspite of granting sufficient time.