CHOWDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner is accused No.5 in Spl. C.C. No. 73/2019 pending on the file of learned I Additional District and Sessions Judge, Ramanagara (for brevity, Trial Court ) for the offences punishable under Sections 302, 201, 363, 114, 120B read with S.34 of Indian Penal Code (for short, IPC ) and Section 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015. His application filed before the Trial Court under Section 227 of Criminal Procedure Code (for short, Cr.P.C.) seeking his discharge from the said case came to be dismissed by the Order of the Trial Court dated 03.03.2020. Aggrieved by the same, the accused No.5 in the Trial Court is before this Court through this revision petition.

(2.) Learned counsel for the petitioner is physically present in the Court.

(3.) Though this matter is listed for admission, however, with the consent from both side, it is taken up for final disposal.