Y. VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioners are accused Nos.1 to 4 in S.C.No.16/2010, pending before the learned III Additional District and Sessions Judge, Bengaluru Rural District, sitting at Anekal, (hereinafter for brevity referred to as "the Trial Court") for the offences punishable under Sections 364, 302, 201 read with Section 34 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as "the IPC").

(2.) The Advocate for the accused has filed an application under Section 91 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "the Cr.P.C.") in the Trial Court, praying to call for four sets of documents as described below:

(3.) The said application was opposed by the prosecution.