VITTAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State.

(2.) The petitioners - accused Nos.1, 2 and 4 have been charge sheeted for the offences punishable under Ss. 408, 409, 420, 465, 468, 471 read with Sec. 34 of IPC.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.