ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent No.1/State.

(2.) The petitioners are aggrieved by the order dtd. 4/12/2020 passed by the Court of II Additional District and Sessions Judge and Special Judge, Davanagere in S.C.No.147/2018.

(3.) Vide impugned order, the learned Sessions Judge has allowed the application filed by the prosecution under Sec. 216 of Cr.P.C., and ordered for alternation of charge.