RAJESH G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is moved on behalf of accused No.1 against whom charge-sheet is laid alleging commission of offences punishable under Section 302 r/w 34 of IPC and Section 30 of Indian Arms Act 1959.

(2.) Heard the learned senior counsel appearing on behalf of the petitioner and the learned Special Public Prosecutor on behalf of the State.

(3.) Learned Special Public Prosecutor has also presented a statement of objections opposing the petition.