S. R. THIPPESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos.2 and 3 under Section 482 of Cr.P.C. to set aside the order dated 12.02.2019 passed in Cri.R.P. No.63/2017 on the file of VI Additional District and Sessions Judge, Tumakuru wherein the order dated 26.08.2017 passed in C.C. No.691/2009 passed on the file of Senior Civil Judge and JMFC, Kunigal has been confirmed.

(2.) I have heard the learned counsel for petitioners and the learned Additional SPP for respondent - State.

(3.) Though this case is listed for admission, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.