SRI PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners' counsel and the learned HCGP for respondent-State.

(2.) This petition is under Section 439 of Cr.P.C. The petitioners have been arrested by the respondent - police in connection with Crime No.31/2018 registered for the offences punishable under Sections 506 , 341 , 504 , 307 read with Section 34 of IPC.

(3.) Today the learned counsel for the petitioners files a memo stating that petitioner No.2 died in the prison.