K.P.NARASIMHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondent-Police have filed a charge sheet against the present petitioners and four other persons alleging that they have committed the offences punishable under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter for brevity, referred to as the ' IPC ').

(2.) The Court of the XVII Additional Chief Metropolitan Magistrate (Special Court for CBI Cases), Bengaluru (hereinafter for brevity referred to as the 'Special Court') where the charge sheet was filed in C.C.No.8257/2001, proceeded to frame the charges against the accused, including the petitioners, for the offences punishable under Ss. 406 and 420 read with Sec. 34 of the IPC for fourteen heads purported to have been committed between the dates 16/10/1996 and 14/9/1997. Challenging the said framing of charges against them, accused Nos.1 and 5 before the Special Court have preferred the present revision petition.

(3.) The respondent is being represented by the learned High Court Government Pleader.