Supreme Court - Daily Orders
Nagamma @ Nagarathna vs State Of Karnataka on 17 February, 2014
ITEM NO.64 COURT NO.12 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).10484/2013
(From the judgement and order dated 13/02/2013 in CRA No.50/2009 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
NAGAMMA @ NAGARATHNA & ORS. Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With appln(s) for bail,exemption from filing c/c of the impugned order and
office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. C.B. Gururaj, Adv.
Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s) Mr. V.N. Raghupathy,Adv.
Ms. Kusum, Adv.
Mr. R.S. Rathi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Taking into consideration that the appellants namely, Nagamma @ Nagarathna, w/o R. Manjegowda, Shashi @ Shashikumar, s/o Boregowda and Harish, s/o Rangegowda have undergone about more than nine years of imprisonment, We suspend the sentence and enlarge them on bail subject to their furnishing bail bonds for the sum of Rs.20,000/- each with two sureties of the like amount to the satisfaction of the trial court.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER