SARDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both these petitions are filed by different accused in different proceedings, but arising out of the same substratum of facts. They are therefore, taken up together and considered in this common order.

(2.) Heard Sri Hemanth Kumar K, learned counsel appearing for petitioners in Criminal Petition No.884 of 2026; Sri Shridhara K, learned counsel appearing for the petitioner in Criminal Petition No.14326 of 2025 and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for the respondents in both the petitions.

(3.) Facts in brief, germane, are as follows: