ANANTHA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. Kariappa N.A., learned counsel for the petitioner and Sri K.P. Yogananda, learned AGA for the respondents - State.

(3.) The petitioner is the sister of one Anantha Reddy, the convict gets embroiled in a crime, Crime No. 264/2014 for the offences punishable under Sec. 326A and 307 read with Sec. 34 of Indian Penal Code and under Ss. 3(1)(xi) and 3(2)(v) of Scheduled Caste / Schedule Tribe (Prevention of Atrocities) Act, 1989. He gets convicted for the said offences in terms of the order passed by the I Additional District and Sessions Judge, at Chikkaballapura on 15/2/2019 and has been in prison since then.