SHIVA NISHCHIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned High Court Government Pleader for respondent No.1-State.

(2.) This is a petition under Sec. 482 of Cr.P.C. The petitioner is accused No.12 in S.C.No.920/2020 on the file of the LXIV Additional City Civil and Sessions Judge, Bengaluru. He is facing trial for the offences punishable under Ss. 399, 402, 120(B) of IPC and Ss. 25, 26, 27(2) and 3 of Arms Act.

(3.) It is the argument of the petitioner's counsel that split up charge sheet was filed against the petitioner and trial against accused No.1 and 10 ended in their acquittal. Since those two accused have been acquitted, the case against the petitioner is required to be quashed.