VIKRAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is moved on behalf of the accused No.7 against whom charge sheet is laid under Sections 143, 144, 147, 148, 341, 302 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned HCGP.

(3.) The case of the prosecution is that on 30.9.2017 accused Nos. 1 to 3 along with juvenile offender were smoking cigarette outside the house of the deceased. The deceased raised objections in this regard. There was some altercation between accused Nos. 1 to 3 and deceased and on the same night, during Dasara procession, accused Nos. 1 to 3 are alleged to have attacked the deceased. All the accused were armed with deadly weapons.