NAGA Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this petition for bail having been arrested under Sections 302, 201, 342, 506 read with Section 34 of the Indian Penal Code, 1860.

(2.) The relevant facts for the purpose of this petition are as under:

(3.) The villagers used to intervene and it was a routine thing in their life and a year prior to the incident, Savithri, the wife of the deceased came to her parental home along with children and thereafter, she was staying with her parents. After some time, the deceased Beeralinga had come to the village and in this regard, there was a panchayat and both the deceased and Savithri the wife were advised and were residing together.