SANTOSH Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioners/accused under Sec. 407 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') praying to transfer the Sessions Case No.164/2019 pending on the file of III Additional District and Sessions Judge, Kalaburagi, for trying/concluding/disposal of the case to some other Sessions Court coming under the jurisdiction of the Principal District and Sessions Judge, Kalaburagi.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. The petitioners are accused No.1 to 3 and the respondent is complainant-State.

(3.) This petition is filed by accused persons being aggrieved by rejection of transfer petition under Sec. 409 of Cr.P.C. by the learned Principal District and Sessions Judge, Kalaburagi (for short 'Trial Court') in Crl.Misc.No.459/2023 dtd. 27/3/2023.