THIPPESWAMY Vs. NARESH KUMAR M.J.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) THE present petition is filed in the background that the petitioners are accused of offences punishable under Sections 307, 504, 324, 326, 427, 506, 354 read with Section 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC', for brevity).

(3.) THE learned counsel for the respondent however would seek to justify the order of the court below.