SUDHAKAR AND OTHERS Vs. STATE BY HALAGURU POLICE

JUDGEMENT

(1.) These two petitions are filed by accused Nos. 9 and 2 respectively.

(2.) Investigation is completed and charge sheet is laid against 10 accused persons for the offences punishable under Sections 143, 147, 148, 302, 307, 114, 120B, 149 of IPC.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.