LAKSHMINARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in Crl.P.No.7923/2018 is Accused No.1 and petitioner in Crl.P.No.5287/2018 is Accused No.2 in Crime No.306/2018 of Mahadevapura Police Station.

(2.) The said case was initially registered for the offences punishable under Sections 403, 406, 409, 419, 420, 468 and 471 r/w Section 34 of IPC. During the course of investigation of the said case, the first accused was arrested on 22/06/2018 and remanded to the judicial custody on 23/06/2018.

(3.) The Investigating Officer filed the charge sheet against the accused before the Court on 24/09/2018 for the offences punishable under Section 408, 418, 419, 420, 468 and 471 r/w Section 34 of IPC. The major offence in the FIR is one punishable under Section 409 which carries imprisonment up to life.