CHANNAKESHAW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Learned counsel appearing for the petitioners submits that the issue in the lis stands covered by the judgment rendered by this Court in the case of Mr. Thimmaraju S/o. Doddathimmaiah Vs. the State of Karnataka & another in Crl. P. No.10213/2021, disposed off on 5/7/2022, which was in fact following the earlier judgment in the case of Vaggeppa Gurulinga Jangaligi (Jangaligi) Vs. the State of Karnataka reported in ILR 2020 KAR 630, wherein it is held as follows:

(3.) For the aforesaid reasons, the following: