LAWS(KAR)-2019-11-208

PALANI Vs. STATE OF KARNATAKA

Decided On November 18, 2019
PALANI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioners are arraigned as accused Nos.1 and 2 in C.C.No.690/2018 arising out of Crime No.261/2018 on the file of Srirangapatna Rural Police Station for the offence punishable under Sections 143, 147, 148, 114, 109, 341, 120B, 201, 302 read with 149 of IPC, 1860 and Section 2(C), 27(1) of the Arms Act, 1959.

(3.) The brief facts of the case are that on 11.08.2018 on account of Bhimana Amavase, deceased by name Arasaiah had visited Sri Gurudev Mahakali Temple situated at T.M.Hosuru Gate, Srirangapatna. He had also requested the complainant to drop him to his village. On the said date, at about 8.30 a.m. he came to the temple in a car and after finishing pooja, all the said persons including the complainant and the said Arasaiah were returning in their car. When they reached some distance, at about 3.45 p.m. all the accused persons came in three cars to the spot and about 15 to 20 persons accosted the car of the said Arasaiah. They got down from the said car. Accused persons were holding deadly weapons like long, chopper and clubs, etc. and assaulted the car of the deceased as well as assaulted him with the said weapons which resulted in grievous injuries to him and succumbed to those injuries.