U B KUMARESH Vs. STATE

JUDGEMENT

(1.) PETITIONERS have sought for grant of bail in connection with Crime No. 112 of 2009 of Kushalnagar Police Station, Kodagu, for an offence punishable under Section 302 read with Section 34, of the Indian Penal Code. 1860 and under Sections 3 and 25 of the Arms Act, 1959.

(2.) ALLEGING that the petitioners,have accompanied the main assailant who shot the deceased, a case has been registered against the petitioners and other accused.