RANGANATHA S/O RANGANNA Vs. STATE OF KARNATAKA BY KALLAMBELLA POLICE

JUDGEMENT

(1.) THE Petitioner is accused of having committed the murder of one Hanumantharaju, husband of the complainant Manjamma and the case is registered against the Petitioner for the offence punishable under Section 302 of the IPC in Cr. No 164/2010.

(2.) SUBMISSION of Petitioner's counsel is that, as per the charge sheet material, the Petitioner is said to have assaulted the deceased Hanumantharaju because the deceased used to quarrel with the Petitioner over the issue of the wife of the deceased being spoken to by this Petitioner with more closeness and this is said to be the motive for the incident which is said to have occurred on 26.7.2010 at around 8.30 p.m. and according to the prosecution, the deceased was hit on the head by this Petitioner with a stone.

(3.) SUBMISSION made by the learned Addl. S.P.P is that, C Ws -1 to 6 have spoken with regard to the motive and as per their statement, the Petitioner was unhappy because deceased used to question the Petitioner over the close intimacy the Petitioner alleged to have with the wife of the deceased. Therefore, the Petitioner is not entitled for bail.