RAMACHANDRA NARAYAN NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS revision petition by A-8 filed under Sections 397 and 401 of the cr. P. C. is directed against the order dated 12-1-2004 passed in S. C. No 71 of 2000 on the file of the Fast Track Court, Karwar, wherein the petitioner and others have been facing prosecution for the offences under sections 143, 147, 323, 354, 365, 366, 384, 465, 471 and 395 read with sections 149 and 120-B of the IPC, challenging the legality and propriety of the order impugned.

(2.) THE Court has heard the arguments of Sri C. V Nagesh, learned counsel on behalf of the petitioner and Sri B. A. Belliappa, learned government Pleader on behalf of the respondent-State.

(3.) THE learned Counsel for petitioner strenuously contended that the material on record clearly shows that there is absolutely no prima facie case made out against the petitioner and the evidence collected by the prosecution, even if unrebutted would not lead to conviction of the petitioner for the said offences. The learned Counsel relied upon the following decisions in support of his contentions: