FAYYUM Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The petitioner was accused No.3 in Crime No.266/2018 of Gandhi Chowk Police Station, Vijayapur. The petitioner and four others were chargesheeted in the said case for the offences punishable under Sections 143, 147, 148, 341, 302, 504, 506 and 114 r/w Section 149 IPC.

(3.) It was alleged that on 22.10.2018 at 10.15 p.m., due to some previous ill-will, the accused forming themselves into an unlawful assembly assaulted Shanawaz and committed his murder. According to the prosecution, accused No.1 stabbed the victim, caused homicidal injuries and petitioner and fifth accused grappled the victim to facilitate accused No.1 to stab the victim.