LAWS(KAR)-2019-1-404

B.K. ASHWINI AGNI Vs. STATE OF KARNATAKA

Decided On January 17, 2019
B.K. Ashwini Agni Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners are accused Nos. 1 and 2 in Crime No. 148/2018 of Kadur Police Station which is now pending in S.C. No. 130/2018 on the file of the II Additional District and Sessions Judge, Chikkamagaluru.

(2.) The case of the prosecution in brief is as follows:- That victim Rohan had an affair with a girl by name Nayana, the relative of second accused. The petitioners were irritated by that. Therefore, the petitioner along with other juvenile offender conspired to commit murder of Rohan. In execution of such conspiracy, on 3.7.2018 the juvenile offender induced the victim to travel in the car of Accused No. 1 to take a drop from college to his residence. The petitioners and juvenile offender took the victim in car bearing No. KA-05/N-3993 to an isolated place near Lingadahalli. Accused Nos. 1 and 2 strangulated him by a veil. Thereafter to screen the evidence, the accused disposed of the dead body in the forest area by the side of Tarikere-Chikkamagalur, State High Way No. 57.

(3.) The learned counsel for the petitioners submits that the case is based on circumstantial evidence and to establish the motive, the Investigating Officer has not examined the girl Nayana. He further submits that the petitioners are students and they are ready to take up trial.