PARUSHARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.1 and respondent No.2 - defacto complainant are personally present before the Court.

(2.) Sri K.L.Patil and Sri B.G.Indi, learned counsels for petitioner, Sri Rajendra R. Patil, learned counsel for respondent No.2 - complainant are present.

(3.) Smt.Kirtilata Patil, learned High Court Government Pleader for respondent No.1 - State is also present.