NAGARAJU Vs. STATE BY 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.) Crl.A.No.151/2023 is filed by accused No.10 and Crl.A.No.160/2023 is filed by accused Nos.13 and 15.

(3.) Both the appeals have been preferred seeking setting aside the order dtd. 4/1/2023 passed in Crl.Misc.No.1727/2022 by the III Additional District and Sessions Judge, Tumakuru sought in respect of Crime No.80/2022 of Gubbi P.S. for the offences punishable under Ss. 143 , 144 , 148 , 323 , 324 , 302 , 201 , 120B , 504 , 114 read with Sec. 149 of IPC and under Sec. 3(2) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, which came to be rejected.