RAJESH KOTTARI AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader.

(2.) The petitioners were accused before the trial Court in the following background:

(3.) Thereafter, the prosecution has examined 5 witnesses and got marked Exhibits P1 to P4. On the basis of the evidence before the Court and on the rival contentions of the parties, the following points were framed for consideration by the Court, in the Kannada language, which loosely translated, is as follows: