VIRUPAXAGOUDA AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) The appellants were the accused before the court below for offences punishable under Ss. 504 and 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as'IPC, for brevity).

(3.) The facts leading up to these cases are as follows: