MUKESH CHANDU Vs. STATE

JUDGEMENT

(1.) Appellant feeling aggrieved by the order on the file of V Additional District and Sessions Judge, Dharwad, (sitting at Hubballi), for the offences punishable under Sec. 340 read with Sec. 195(1)(b)(i) of Cr.P.C. dtd. 17/12/2019, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that complainant filed private complaint No. S.C.No.400/2004 on the file of JMFC II Court Hubli, under Sec. 200 of Cr.P.C for the offences punishable under Ss. 306 and 304 of IPC. The same was referred under Sec. 156(3) of Cr.P.C. to the jurisdictional Police to enquire and report. On receipt of complaint referred by the Court, the investigating officer after completion of investigation filed the charge sheet.