V. VENKATESH S/O VENKATRAMANAPPA Vs. THE STATE OF KARNATAKA REP BY ARISIKERE POLICE STATION, PAVAGADA TALUK, TUMKUR DISTRICT AND THIPPESWAMY S/O. ANJANAPPA

JUDGEMENT

(1.) THE application filed by the first informant to come on record is accepted. The first informant is arrayed as second respondent. With the consent of learned Counsel for parties, the matters are taken up for final disposal.

(2.) THE petitioners, to these petitions are arrayed as accused in terms of the order made under Section 319 Cr.P.C. in S.C. No. 6/2010 pending trial for offences punishable under Sections 366 -A, 344, 376, 109 r/w. 34 IPC on the file of the V Fast Tract Court, Madhugiri.

(3.) THE learned Sessions Judge has reinstated the provisions of Section 319 Cr.P.C. and to ensure the powers vested in the Court under Section 319 Cr.P.C. In the reasoning part of the orders, the learned trial Judge has stated that PWs. 1 to 3 haws deposed in examination -in -chief but cross examination of PWs. 1 to 3 has been reserved; PW -3 (victim, eged about 15 years) is competent to give evidence; she has mentioned the names of several accused persons in her evidence;on the basis of her evidence, father of first informant has given list of additional accused persons; therefore, there is prima facie case against accused, who are mentioned in the list furnished by the father of PW -3.