SHARATH @ SHARATH YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed on behalf of accused no.1.

(2.) Heard the learned counsel for the petitioner and learned HCGP. Learned HCGP has not filed any objections but has orally opposed the petition.

(3.) The case of the prosecution is that on 30.04.2017 at about 7.30 PM accused nos.1 to 5 were traveling in a car bearing No.KA-41-EJ-2350. On the way, accused no.2 got down from the car near the mosque and demanded accused no.3 to return Rs. 10,000/- advanced by him and when accused nos.2 and 3 started abusing each other, the deceased Govindaraja tried to pacify them and at that time all the accused persons are alleged to have confronted the deceased as to why he was interfering in their private affairs and so saying accused no.1 took out a button knife and assaulted the deceased on his left and right shoulder and abdomen, as a result the deceased succumbed to the injuries in the hospital on 01.05.2017.