LAWS(KAR)-2018-6-205

JABIULLA @ JABI AND ANOTHER Vs. STATE OF KARNATAKA

Decided On June 19, 2018
Jabiulla @ Jabi And Another Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed on behalf of accused Nos.1 and 2 against whom chargesheet is laid under Section 302 read with 34 of IPC.

(2.) Heard the learned senior counsel Sri. C.H.Jadav, appearing for Sri. V.B.Shiva Kumar, learned counsel for petitioners and learned High Court Government Pleader.

(3.) Learned High Court Government Pleader has not filed any statement of objections but has orally opposed the petition.