YALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State.

(2.) The petitioner has filed this petition under Sec. 439 of Cr.P.C. in connection with S.C. No.142/2024 on the file of learned IX Additional District and Sessions Judge, Belagavi for the offences punishable under Ss. 302 and 504 of IPC.

(3.) The brief facts of the prosecution case are as under: