STATE OF KARNATAKA Vs. VITTAL

JUDGEMENT

(1.) HEARD the learned High Court Government Pleader at the time of admission. Perused the orders passed by the Sessions Court.

(2.) THE State has preferred this Revision Petition challenging the orders passed by the Principal District and Sessions Judge, Haveri in S.C.No.20/2013 dated 03.01.2014 in discharging the accused (respondents herein) for the offences punishable under Sections 323, 504 and 306 r/w. Section 34 of the IPC.

(3.) THE learned High Court Government Pleader strenuously contended that, though the charge sheet contain sufficient materials to frame charges against the accused persons for the above said offences, the Trial Court without properly appreciating the entire charge sheet papers, wrongly discharged the accused persons for the above said offences. The Trial Court has misdirected itself by extraneous circumstances for the purpose of discharging the petitioners. Therefore, this Court has to re -look into the charge sheet materials on record to find out whether the approach of the Trial Court in discharging the accused is legal or in accordance with law.