SHARANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.1 and 2 in C.C. No.1860/2009 pending before the JMFC-I Court, Hubballi (hereinafter for brevity referred to as the trial Court ) for the offence punishable under Sections 323, 325, 452, 504 and 506 read with Section 34 of the Indian Penal Code, 1860(hereinafter for brevity referred to as the IPC ) have challenged the order of the trial Court dated 07.03.2015 in this petition. The said order was passed on an application filed by the prosecution under Section 323 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as the Cr.P.C. ) seeking to incorporate Section 450 of IPC in the matter and to commit the matter to the Sessions Court. The said application came to be allowed through the impugned order.

(2.) Respondent No.1 is represented by the learned High Court Government Pleader and respondent No.2 is being represented by his counsel.

(3.) Heard the arguments from both side. Perused the material placed before this Court.