K M GANESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Sri Ponnappa, learned Counsel for the petitioner and sri G. Bhavani Singh, learned Addl. S. P. P. for the State. The matter is taken up for final hearing by consent of both the advocates.

(2.) THE petitioners herein who are accused in S. C. No. 94/02 pending before the Sessions Court, Madikeri, Kodagu District, have filed this petition seeking transfer of C. C. No. 1730/02 on the file of prl. Civil Judge, Jr. Dn. and J. M. F. C. , Madikeri, Kodagu to the sessions Court, Kodagu at Madikeri and further prayed that both these cases shall be tried simultaneously in quick succession as case and counter case.

(3.) SRI Ponnappa has made available the investigation reports in both the cases.