LAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an application against the order of the Second Addl. ' Sessions Judge, Metropolitan Area, Bangalore, dated 19-6-80 refusing bail to the petitioner Laxmamma who is an approver in a Sessions Case against Shanmugam and Laxman Giri under Sections 302 read with Sec, 34 IPC and Sec. 114 I.P.C.

(2.) The learned Second Additional Sessiors Judge has rejected her application mainly on the ground that he has no power to grant bail in view of the prohibition contained in Sec.306 (4) (b) Cr.P.C.

(3.) Mr. Raja lyengar, learned counsel for the petitioner, urged that as the petitioner has been tendered pardon under Sec. 307 Cr.P.C. by the learned Second Additional Sessions Judge, the prohibition contained in Sec. 306 (4) (b) Cr.P.C. does not apply.