PUTTASWAMAIAH AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties.

(2.) I .A. No. 1/2015 is filed by the petitioners in Crl. R.P. No. 485/2012 seeking leave of the Court to compound the offences punishable under Sections 324 and 326 of I.P.C.

(3.) THESE Criminal Revision Petitions are listed today for Admission. With the consent of the petitioners' Counsel and the learned SPP, these cases are taken up for final disposal.