NAGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.3 and 4 are seeking to be enlarged on bail in connection with their detention pursuant to the proceedings in Crime No.8/2019 for the offences punishable under Sections 302 , 201 , 114 , 120(B) read with Section 34 of IPC.

(2.) The case made out by the prosecution is that on 29.01.2019, accused No.1 met the deceased Sunil and took him to a farm land and it is stated that accused Nos.1 and 2 have committed murder of the deceased by hitting him with a stone. The case that is made out in the charge sheet is that accused Nos.1 and 2 have murdered the deceased pursuant to the conspiracy by accused Nos.3 and 4 to do away with the deceased. The alleged motive for the crime is stated to be relating to a property dispute and also that the deceased was allegedly threatening accused No.4 and he would put the photographs relating to the private life of accused No.4 in public domain.

(3.) It is noted that after the complaint was lodged, FIR was registered, investigation is complete and charge sheet has been filed. The petitioners are stated to be in custody since 26.04.2019.