SYED SALMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State. Perused the records.

(2.) Petitioner is arraigned as accused No.1 in Cr.No.322/2018 of the respondent-police station. After investigation, police have submitted Charge Sheet and after committal, Sessions Case has been registered in S.C.No.89/2019 pending on the file of VI Addl. District and Sessions Judge, Bengaluru Rural District, Bengaluru.

(3.) Brief facts of the case as could be seen from the charge sheet papers are that, on 1.11.2018, one Bhaskar, who was the driver of a lorry bearing registration No.KA.01- AE-4937 while sleeping in the cabin of the lorry, on intervening night of 01.11.2018 at about 3.00 A.M, it is alleged that accused persons came in motor cycles and accused Nos.1 and 2 entered the cabin of the lorry where deceased was sleeping and thereafter, the petitioner herein (accused No.1) tried to snatch the money from the pocket of deceased-Bhaskar and accused No.3 was watching and standing near the lorry. At that time, deceased-Bhaskar woke up and then he refused to give the money. In this context, it is alleged that accused Nos. 1 to 3 have assaulted the deceased, particularly, the petitioner herein assaulted the deceased with dragger on the hip as well as on the thigh of the deceased and snatched the money and petitioner No.2 went away from the spot along with accused No.3.