PARAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The order dtd. 2/8/2021 passed by the II Additional Sessions Judge and Special Court, Vijayapura in Special Case SC/ST.No.30/2018, issuing notice on application filed under Sec. 319 of Cr.P.C. is impugned, in this petition.

(2.) The FIR was registered for the offences punishable under Ss. 143, 147, 148, 341, 324, 326, 307, 427, 504 and 506 read with Sec. 149 of IPC and Ss. 3 (i) (r) (s) and 2 (5) of SC/ST (POA) Act, 2015, against the petitioners and others. The police after conducting the investigation submitted the charge-sheet for the above said offences. However, the names of the petitioners were dropped from the charge-sheet.

(3.) After the evidence of PW.3, the prosecution filed an application under Sec. 319 of Cr.P.C. to arraign the petitioners as additional accused, stating that, the evidence of PW.3 discloses the involvement of the petitioners in the crime.