MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri B. C. Jaka, learned counsel accepts notice for the respondent No.2.

(2.) The accused herein along with accused No.1 are sought to be prosecuted for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 307, 504, 506 read with Sec. 149 of IPC and Ss. 3(1)(r)(s),2(v) of SC and ST (Prevention of Atrocities) Act, 1989.

(3.) Heard the learned counsel for the petitioners, learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2- informant.