SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This appeal is filed by accused No.7 challenging the order dtd. 2/12/2022 passed in Crl.Misc.No.1693/2022 by the III Additional District and Sessions Judge, Tumakuru in respect of crime No.3/2022 of Madhugiri P.S. for the offence punishable under Ss. 302 and 201 read with Sec. 34 of IPC and under Sec. 3(2)(v)(a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ,1989.

(3.) Heard the learned counsel for appellant and learned HCGP for respondent No.1-State.