D S ANNAPURNAMMA Vs. J BASAVANNAPPA

JUDGEMENT

(1.) RESPONDENT is the husband of 1st petitioner. RESPONDENT filed PCR No.82/2005 for the offences punishable under Section 143, 147, 323, 353, 341, 448, 504, 506 r/w Sec 149 of IPC. The jurisdictional Magistrate by recording the sworn statement had taken cognizance of the offences of the complaint and referred the matter to the jurisdictional police for investigation. The jurisdictional police after investigation filed 'B' report. The respondent filed objections to the 'B' report. On 16.10.2007, the trial Court passed an order as under:

(2.) THEREAFTER, the trial Court examined CWs.1 to 3 and passed an order on 03.05.2008 registering the case against accused Nos.1 to 14 for the aforesaid offences and issued process. Therefore, the petitioners are before this Court