ANKANAPPA AND ORS. Vs. STATE

JUDGEMENT

(1.) As per the oral request made by the learned counsel for the petitioners, petition in so far as petitioner No.3 Sasash-ivappa and petitioner No.5 Shivashank-arappa respectively petition is dismissed as not pressed. Petitioner to amend the cause title.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader for the respondent - police.

(3.) Petitioners are accused Nos. 1, 2 and 4 are accused Nos. 7, 12 and 14 respectively in a criminal case bearing Crime No.142/2015 on the file of Chamarajanagara Rural Police Station. After concluding investigation, charge sheet is filed for the offences punishable under Sections for the offences alleged against this petitioner under Sections 376, 143, 144, 147, 148, 114, 341, 323, 324, 326, 504, 302 of IPC read with Section 149 of IPC.