SHIVAKUMARA & SHEEKU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) . Appellant Nos.1 to 3 and respondent No.2 are present before the Court.

(2.) I.A.No.1/2021 is filed under Sec. 320 of Cr.PC., seeking permission to compound the offence.

(3.) This application is filed by appellant Nos.1, 2, 3 and respondent No.2-PW.2, who is the victim-injured (K.M.Manjunath).