- (1.)Leave granted.
(2.)In this appeal by special leave the Appellants have challenged the judgment and order dated 2/12/2013 passed by the High Court of Karnataka in Criminal Appeal No. 2759 of 2006.
(3.)The Appellants are original accused Nos. 1, 2 and 5 respectively ("A1, A2 and A5," for convenience). They were tried along with three others ("A3, A4 and A6"), by the Fast Track Court-III at Mysore for offences punishable Under Sections 143, 147, 148, 323, 324, 307 read with Section 149 of the Indian Penal Code ("the Indian Penal Code") in Sessions Case No. 334 of 1999.