JAYAPAL BHIMAPPA JANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Mr. Manjunath Meled, learned counsel for the petitioners and Mr. Prateek K. Chadha, learned Additional Advocate General for the State of Karnataka.

(2.) The trial Court vide judgment and order dtd. 10/7/2015 had acquitted Accused Nos.2 and 3 (the petitioners herein) under Sec. 302 of the Indian Penal Code, 1860. The said judgment and order has been reversed by the High Court by the impugned judgment and order dtd. 16/12/2022 and the Accused Nos.2 and 3 have been sentenced to life imprisonment.

(3.) The said Accused Nos.2 and 3 moved petitions under Article 136 of the Constitution of India before this Court.