NARAYANAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.6027/2018 has been filed by petitioner/accused Narayanamma under Section 438 of Cr.P.C. and Crl.P.No.6028/2018 has been filed by the petitioner/accused No.3 under Section 439 of Cr.P.C. to release them on bail in Crime No.260/2018 of Kolar Rural Police Station for the offence punishable under Sections 109, 201, 302, 341, 120B r/w 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent/State.

(3.) Gist of the complaint are that there were civil dispute between the complainant and the accused No. It is further alleged that on 21.5.2018 at about 7.30 a.m. complainant along with his Maternal uncle Shyam Sundar were returning from a garden land on the motorcycle. On the way in front of the house of accused No.3- Venkateshappa at about 8.30 a.m. he stopped the motorcycle on which the deceased and the complainant were proceeding under the guise of talking and when the complainant was talking with accused No.3 with regard to settlement, at that time accused Nos.1 and 2 came on two wheeler armed with knife and with an intention to kill deceased Bharath they took out the knife and stabbed on the left abdomen and thereafter accused No.2 also stabbed on the right abdomen and on the right shoulder. At that time, Shyam Sundar came and by seeing him they fled away from the place. On the basis of a complaint, a case was registered.