RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is the accused No. 2 in Crime No. 321/2009 for the offences punishable under Section 418, 419, 468 and 471 of IPC. Investigation is completed and charge sheet is filed in C.C. No. 539/2011. During the pendency of the proceedings before the trial court, the petitioner filed an application under Section 239 of Cr.P.C. for discharge. The trial Court dismissed the application. Hence, this Criminal Revision Petition.

(2.) FROM the investigating material it is seen that the petitioner purchased the site in question under a registered sale deed dated 08.10.1999. According to the prosecution the signature of T.D. Yogish was forged and sale deed dated 08.10.1999 was executed in favour of the petitioner. Now the investigating agency has collected some evidence and has filed the charge sheet. The same is required to be considered by the trial court, by providing an opportunity to both the parties. This Court cannot asses and appreciate the evidence collected by the investigating agency at this stage. 1 find no justifiable ground to interfere with the impugned order. Accordingly, petition is hereby dismissed. Trial Court is hereby directed to expedite the matter.