RAMANNA Vs. THE STATE

JUDGEMENT

(1.) THE petitioner herein, who is the accused in SC No. 95/2014, has sought for setting aside the order dated 5.1.2015 passed by the learned Principal and Sessions Judge, Bidar and consequently discharge the accused/petitioner in the said case for the offence punishable under Section 302 and 201 of IPC and quash all further proceedings therein.

(2.) I have heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State. Perused the records.

(3.) THE learned counsel for the petitioner also submitted before this Court that the judgment of acquittal passed by the learned Sessions Judge, Bidar in SC No. 12/1992 was subjected to Criminal Appeal in No. 496/1994 and the said appeal was also dismissed on 20.7.1994 by this Court at the admission stage itself. Therefore, the judgment of the Trial Court has reached its finality so far as other accused persons are concerned.