KHAJAMIYA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court calling in question the order dated 11.08.2015 passed by the learned Sessions Judge, Bidar in Sessions Case No. 48/2014 in rejecting the application filed under Sec. 227 of Cr.P.C. and refuse to discharge them in the said case for the offences punishable under Ss. 143, 118, 109, 120(B), 201, 302, 511, 465, 467, 468, 471, 420 R/w Sec. 149 of Indian Penal Code and under Ss. 25 and 27 of Arms Act.

(2.) I have heard the learned counsel for the petitioners and as well as the learned High Court Government Pleader.

(3.) The petitioners are arrayed as accused Nos. 1 to 10 in the said case. It is evident from the records, that against accused No. 11, the proceeding has already been quashed.