DODD. LAKKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused Nos.11 to 13 in Crime No.14/2019 of Kodekal police station, Yadgir District. The said case was registered initially against unknown persons on the basis of the complaint of CW.1 Rachappa S/o Bhimanna, Priest of Anjaneya Temple of Baradevanal village.

(2.) He filed complaint alleging that during the intervening night of 16/17-03-2019 some miscreants committed lurking house tress in the temple and theft of Anjaneya Idol, silver articles of the deity and cash of Rs.1,000/- from the offering box of the temple.

(3.) During the investigation, accused Nos.2 to 7 were arrested on 27-03-2019. According to the prosecution, their interrogation revealed that all the accused, under the impression that there must be hidden treasure within the idol, committed theft of the same and on finding that the Idol did not contain any treasure within it, threw that near the village and fled away with other valuables.