SANDESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is accused No.1 before the court below.

(2.) THE learned counsel for accused had remained absent during examination of material witnesses for the prosecution (PW1 -Prema, PW2 -Suresha, PW3 -Venkatesha, PW4 -Santosh, PW5 -Gangamma, PW6 -Kadiramma, PW7 -Narasimha, PW8 -Prakash, PW9 -Shiva, PW16 -B.Puttabasavaiah, PW17 - S.T.Siddalingappa and PW18 -Krishnappa. The aforestated witnesses were examined -in -chief on 06.05.2014, 07.05.2014, 01.07.2014, 26.08.2014 and 18.11.2014.

(3.) ON 18.12.2014, accused made an application under section 311 Cr.P.C., to recall the aforestated witnesses, which has been rejected by the learned trial Judge, in terms of the impugned order reading as hereunder: -