PRADEEP @ SANTHOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is by accused No.3 for grant of regular bail in crime No.56/2018. Investigation is completed and charge sheet is laid against four accused persons for the offences under Sections 302, 120(B), 109 read with Section 34 of IPC. Petitioner is arrayed as accused No.3.

(2.) Heard the learned counsel for the petitioners and learned High Court Government Pleader. Learned High Court Government Pleader has not filed any statement of objections, but has orally opposed the petition.

(3.) The case of the prosecution is that the deceased Kamalamma and her sons were the tenants under accused No.1. She had paid an advance of Rs. 4 lakh at the time of taking the premises on lease. Accused No.1 intended to vacate her without repaying the lease amount and with this end in view, accused No.1 is alleged to have entered into a conspiracy with accused Nos.2 to 4. Accordingly, on 28.2.2018 at about 9.00 p.m., the accused persons proceeded to the house of the deceased. Accused No.4 kept watch outside the house. Accused No.1 assaulted the deceased with a knife on her neck. As a result, the deceased collapsed on the ground and breathed her last.