SABANNA W/O HANMANTHA BARAGALI Vs. STATE

JUDGEMENT

(1.) The petition in Criminal Petition No.200109/2019 is filed by accused No.7 viz., Sabanna S/o Hanmantha Baragali and the petition in Criminal Petition No.200070/2019 is filed by Sabanna S/o Sharanappa Konchetti, Srinivas @ Seenappa S/o Yankappa Barigal and Timmanna S/o Sanna Yankappa Barigal arraigned as accused Nos.3 to 5 respectively under Section 439 of Cr.P.C., seeking regular bail in Crime No.137/2017 of Wadagera Police Station, for the alleged offences punishable under Sections 143, 147, 148, 302, 201 120(B) r/w Section 149 of IPC.

(2.) Since both the petitions arise out of same set of facts, they are disposed off by this common order.

(3.) Brief facts of the case of the prosecution is as under: