MUDDORU RAJAPPA TIPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order of the Sessions Judge marking the voluntary statements of the petitioners and admitting them in evidence is challenged in this revision petition.

(2.) The petitioners herein were arrested for an offence punishable mainly under Section 302 r/w Section 149 of IPC and other minor offences. A charge sheet was presented against them in Sessions Case No.64/2012. While the Trial Court was recording the evidence of PW26 the Investigating Officer, the voluntary statement of the petitioners were admitted in evidence and all those statements were marked as Exs.P26 to 30. It is this order of the learned Sessions Judge that is questioned in this revision petition.

(3.) Heard the learned counsel for the petitioners and also learned High Court Government Pleader.