RAJASHEKARAIAH Vs. RADHA

JUDGEMENT

(1.) PETITIONERS have sought for quashing of the proceedings in C.C. No. 421/10 pending on the file of JMFC, Chikkanayakanahalli, arising out of PCR No. 35/10.

(2.) LEARNED counsel for the petitioners, strenuously contends before this Court that from the statements of the witnesses examined by the complainant, does not disclose any material against these petitioners for the alleged offences. Secondly, he contends that there is technical flaw in recording the statement of the complainant by the learned Magistrate. He allowed the learned counsel for the complainant to examine the complainant by way of examination -in -chief, which is bad in law.

(3.) SECTION 200 of Cr.P.C. reads as follows: -