NAGAPPA @ NAGANGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are accused Nos.1 to 4 and 6 facing charge for offences punishable under Sections 143, 147, 148, 323, 324, 307, 302, 451, 504, 506 read with Sections 149 of IPC.

(2.) HEARD both sides. Perused the record. It reveals:

(3.) THEY sought bail it was rejected by this Court and then again, they have renewed their request before the trial Judge. In the resultant position, they have remained in custody.