K.N. KIRAN KUMAR, S/O LATE NAGARAJU, 32 YEARS AGRICULTURIST, KILARA VILLAGE, MANDYA TALUK, MANDYA DISTRICT Vs. STATE BY MANDYA RURAL POLICE REP. BY SPP, HIGH COURT OF KARNATAKA AT BENGALURU

JUDGEMENT

(1.) We would like to begin this judgment with a quote that -

(2.) The important moot question that arises for our consideration apart from the merits of this case is:-

(3.) These connected three appeals are preferred by the accused persons (appellants herein) calling in question the judgment dated 5.12.2012 passed in SC No.114/2008 by the Addl. Sessions Judge at Mandya, wherein the appellants are convicted for the offence punishable under Sections 143, 147, 148, 341, 302, 307 of Penal Code and also under section 27 of the Indian Arms Act.