T. S. SURESH Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.530/2023 is preferred by accused No.1 and criminal appeal No.529/2023 is preferred by accused Nos.3 and 4 respectively.

(2.) Heard the learned counsel for appellants and learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) The appellants are accused in Crime No.10/2023 of Koppa Police Station registered for offences punishable under Ss. 447 , 324 , 307 , 504 r/w 34 of IPC and Sec. 3(1)(r)(s) , (2)(va) of the SC/ST (POA) Amendment Act, 2015.