SATHISH SHETTY S/O LATE CHANDRASHEKAR SHETTY AND SMT. INDIRA SHETTY W/O LATE CHANDRASHEKAR SHETTY Vs. THE STATE THROUGH THE SUB INSPECTOR OF POLICE REPTD. BY THE STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THOUGH the matter is posted today for the admission, with the consent of the Counsel for the petitioners and the High Court Government Pleader, the matter is taken up for final hearing.

(2.) THE petitioners have challenged the order dated 05.12.2009 framing charge for the offences punishable under Sections 498(A), 323, 504 read with Section 34 of IPC.

(3.) I have heard the learned Counsel for the petitioners and also learned High Court Government Pleader for the respondent