RAHUL S. VARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the rejection of their bail application, accused nos.3 and 4 in Crime No.225/2019 of Sampigehalli Police Station have preferred this appeal.

(3.) The appellants along with 12 others are facing trial in Spl. Case No.169/2020 on the file of LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru for the offences punishable under Ss. 143, 144, 147, 1248, 307, 302, 120B, 109 read with Sec. 149 of IPC and Ss. 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1979, on the basis of the charge sheet filed by Sampigehalli Police Station in Crime No.225/2019.