MANJUNATHA K. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of both learned counsel, it is taken up for final disposal.

(2.) Heard the learned counsel for appellant and learned HCGP for respondent-State.

(3.) The appellant is the complainant and also first informant who has been examined as PW.1 in S.C.No.215/2013. There was murder of parents of appellant/PW.1 in view of commission of dacoity in their farm house. The trial was held against accused Nos.1 to 6 and 8 to