RATNAWA Vs. STATE

JUDGEMENT

(1.) THOUGH THE MATTER IS POSTED FOR ADMISSION, WITH THE CONSENT OF BOTH the PARTIES, IT IS TAKEN UP FOR FINAL HEARING.

(2.) IN THIS CASE, THE PETITIONERS WHO ARE ACCUSED IN S. C. NO. 25 OF 2000 011 THE FILE OF SESSIONS JUDGE, GODAG, HAVE FILED THE PRESENT REVISION petition UNDER SECTIONS 397 AND 401 OF THE CR. P. C. , BEING AGGRIEVED OF the ORDER DATED 17-3-2003 PASSED IN S. C. NO. 25 OF 2000 ON THE FILE OF principal SESSIONS JUDGE, GADAG, REJECTING THE APPLICATION FILED BY THE accused ON 27-12-2002 TO SUMMON C. W. 36 AS COURT WITNESS.

(3.) RESPONDENT-STATE IS REPRESENTED BY ADDITIONAL STATE PUBLIC PROSECUTOR SRI MARIGOWDA.