DEVINDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Govt. Pleader for the respondent State and perused the records.

(2.) THESE two petitioners are accused before the trial Court for offences punishable under Sections 143. 147, 148, 324, 307, 302 r/w 149, IPC. The petitioners had filed bail application under Section 439, Cr. P. C. before the I Addl. Sessions Court, Bangalore which was rejected on 6-8-2003. Therefore, they have come up before this Court under section 439, Cr. P. C. for grant of bail.

(3.) THE petitioners are accused Nos. 1 and 5. They have sought for bail on two grounds, one on the question of law and the other on merits.