K. M. NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by petitioners/accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for setting aside the order passed by the V Additional District and Sessions Judge, Tumakuru, sitting at Tiptur on 6/6/2022 in S.C.No.10025/2015 by having rejected the application filed by the petitioners under Sec. 311 of the Cr.P.C for recalling P.W.10.

(2.) Heard learned counsel for the petitioner and learned counsel HCGP for the State.

(3.) The case of the prosecution is that the prosecution filed the charge sheet against the accused, and they are facing trial for the offences punishable under Ss. 504 , 323 , 324 , 506(b) , 307 read with 34 of IPC . When the trial was in progress, the petitioners said to have filed an application under Sec. 311 of Cr.P.C for recalling P.W.10-Assistant Sub-inspector of police, for cross examination, which was rejected, hence, the petitioners are before this Court.