MALLAMMA Vs. STATE

JUDGEMENT

(1.) THOUGH, the matter is listed for admission by consent of both sides, the matter is taken up for final disposal.

(2.) THIS petition, by accused 2 is filed under Section 482 of the Cr. P. C. , praying to set aside the order dated 31-10-2003 passed by the XXIII additional City Civil and Sessions Judge, Bangalore, in SC No. 460 of 1996, and to direct the Trial Court to secure the presence of D. W. 4 and to proceed with the case, challenging the legality and validity of the proceedings.

(3.) THE Court has heard the arguments of Sri C. H. Hanumantharaya, the learned Counsel on behalf of the petitioner and Sri C. Ramakrishna, High Court Government Pleader on behalf of respondent-State.