STATE OF KARNATAKA Vs. IRAPPA

JUDGEMENT

(1.) HEARD . Admit.

(2.) THOUGH the matter is listed for admission, by consent of learned counsel for the parties, the same is taken up for final disposal.

(3.) THE respondents are tried and acquitted for the offences punishable under Sections 143, 147, 148, 307, 504, 506 and 114 r/w Section 149 of IPC.