SUNILA Vs. STATE

JUDGEMENT

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

(2.) The petitioner is arraigned as accused No.4 in Cr.No.266/2018 of Thalaghattapura Police Station, Bengaluru for the offence punishable under Sections 143, 144, 147, 148, 120-B, 303 read with 149 of IPC, Section 27 of ARMS Act and Section 3(2) of SC/ST Act, 2015.

(3.) The case of the prosecution is that, one Ramappa, father of the deceased lodged a complaint against the petitioner stating that the deceased-Harish had married Vanishree about 10 years ago and they were blessed with two children. It is alleged that the deceased had developed an illicit relationship with one Manjula who is none other than the sister of the accused Nos.1 and 2. Because of this illicit relationship, there were frequent altercations between the deceased and his wife in this regard. It is alleged that, on 19.09.2018, when the complainant was in the house, friends of the complainant informed him about the murder of his son. He went to the spot and saw the dead body. Thereafter, lodged a complaint against the petitioner. During the course of investigation, the police have investigated that accused Nos. 1 and 2 had motive to do away with the life of deceased and they have taken assistance of accused Nos. 3 and 4 to commit the murder of deceased.