SANJEETH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State. Perused the records.

(2.) The respondent - Police have laid a charge sheet in C.C. No. 55524/2019 for the offence punishable under Section 302 and 201 of IPC.

(3.) Brief facts of the case are that the deceased Ravikumar came to Bengaluru from Jharkhand about 4 years ago. He was doing some carpentry work. Thereafter, he joined work under C.W.16 and he started working at Marathhalli Ring Road and he was residing in a shed given to him by his owner. Deceased had secured the accused also for the purpose of doing work from Jharkhand and he was paying the accused once in 15 days. It is the case of the prosecution that the deceased Ravikumar has not paid the amount to the accused and the accused was suffering from some problems even for his daily food. In spite of repeated requests the deceased has not paid the amount and therefore, the accused has committed the murder of the deceased on 01.05.2019 by throwing a size stone on the head of the deceased and went away to the village. Thereafter the accused was secured.