IMAM HUSSAINSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for admission, by consent of parties, the same is heard on merits and disposed of by the following order.

(2.) THIS petition by the accused filed under Section 482 Cr PC is directed against the order dated 2. 12. 2002 passed in Crl R. P. No. 1627 2001 on the file of the II Addl Sessions Judge Dharwad, wherein the learned Sessions Judge had dismissed the revision petition and confirmed the order of the learned Magistrate dated 2. 6. 2000 passed in C. C. No. 223/2000, in taking cognizance against the petitioners for the offences under Sections 323, 324, 447, 504 r/w 34 I. P. C. , challenging the legality and propriety of the proceedings.

(3.) THE Court has heard the arguments of both sides.