NEELAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Amir Khan A. Pathan, learned counsel for the petitioner and Sri.Praveen Y. Devareddyavar, learned High Court Government Pleader for the State/respondent.

(2.) Revision petitioners who are accused Nos.2 and 3 in SC No.64/2016 are challenging the rejection of application filed under Sec. 227 of Cr.P.C.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present revision petition are as under: