MADU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sadu @ Sadashiva son of the deceased Suresh @ Sureba Gopane lodged the complaint, which came to be registered in Crime No. 37/2011 in Gandhi Chowk Police Station, Bijapur for the offences punishable under Section 302 of IPC along with other offences. Petitioner is the sole accused. It is alleged that on 02.03.2011 at about 10.00 a.m. petitioner assaulted on the head of Suresh @ Sureba Gopane with a bamboo stick. Consequent upon which, Suresh died at about 1.30 p.m. on the same day while under treatment in the District Hospital.

(2.) DURING the course of the investigation, statements of Nanabai wife of the deceased and Tayappa are recorded. They are the eyewitnesses to the incident. Tayappa is also injured. Both of them have stated that petitioner assaulted on the head of the deceased with a bamboo stick. Consequent upon which, the deceased succumbed to the injuries. There are in all five injuries, as it is clear from the postmortem report.