YALLAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) RESPONDENT No. 2 is present before the Court.

(2.) SRI Channabasappa H.H., learned counsel files vakalath for respondent No. 2 and identified him before this Court as respondent No. 2.

(3.) I have heard the learned advocates appearing for the petitioners, respondent No. 2 and learned Additional State Public Prosecutor appearing for respondent No. 1.