MUDALAGIRIAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.86/2023 is by accused No.12 and Criminal Appeal No.150/2023 is by accused No.28.

(2.) Heard the learned counsel appearing for the respective appellants and learned High Court Government Pleader for respondent/State.

(3.) Respondent No.2/de-facto complainant has been served but there is no representation.