SIDDAPPA AMARAPPA SINDANUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. With the consent of the learned counsel appearing for the parties, matter is taken up for final disposal.

(2.) Heard learned counsel Sri.P.N.Hegde for petitioner through VC and Sri.K.Nageshwarappa, learned HCGP for respondent who appeared before the court.

(3.) Petition is presented against the order of dismissal of application filed for discharge of accused under Section 227 Cr.P.C. in S.C.No.1037/2013 dated 10.08.2015 connecting to offence punishable under Section 302 I.P.C.