NAGENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.1 against whom charge sheet is laid alleging commission of offences punishable under Sections 302 read with Section 34 of IPC and Section 3(2)(v) of SC/ST (Prevention Of Atrocities) Act.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader. Perused the charge-sheet papers.

(3.) The case of the prosecution is that the deceased was in the habit of drinking alcohol and under the influence of alcohol, he used to abuse the public. On 10.11.2017 as usual at about 10.30 p.m. the deceased was found abusing the public. At that time, accused Nos.1 and 2 tried to restrain the deceased. But the deceased himself came to assault the accused, hence, accused Nos.1 and 2 picked up re-piece and wooden board and indiscriminately assaulted the deceased, as a result the deceased succumbed to injuries at the spot.