CHOUDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.104011/2022 is filed under Sec. 438 Cr.P.C. by accused Nos.1, 4 and 6. Criminal Petition No.104012/2022 is preferred under Sec. 439 Cr.P.C. by accused Nos.2, 3 and 5.

(2.) These two petitions arise out of Cr.No.231/2022 of Hosahalli police station, Vijayanagar, registered against accused Nos.1 to 6 for offences punishable under Ss. 506 , 504 , 143 , 147 , 149 and 306 of IPC.

(3.) Heard the learned Senior Counsel appearing for petitioners and the learned High Court Government Pleader for respondent/State and perused the material on record.