C.K. MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayers.

(2.) Heard Shri Kiran S.S., learned counsel appearing for the petitioner and Shri Rahul Cariappa, learned Additional Government Advocate appearing for the respondents.

(3.) The petitioner gets embroiled in a crime in crime No.102/2010 on a crime being registered on 17/6/2010. Since then the petitioner is said to be in prison. The petitioner gets convicted of the offences punishable under Ss. 302, 392 and 397 of the Indian Penal Code, 1860 ('the IPC' for short).