STATE OF KARNATAKA Vs. PILSON S/O. ALEXANDER

JUDGEMENT

(1.) The State has preferred this revision petition against the order passed in S.C.No.235/2017 dtd. 12/6/2018 by the LIII Addl. City Civil and Sessions Judge, Bengaluru (CCH-54) (hereinafter referred to as 'learned Sessions Judge'), whereby the learned Sessions Judge allowed the discharge application field by the respondent/accused under Sec. 227 of Cr.P.C. and thereby discharged the respondent/accused in Crime No.334/2015 and S.C.No.235/2017 for the offences punishable under Ss. 376 and 420 of IPC.

(2.) The factual matrix of the prosecution case is that:

(3.) Subsequently, during the course of investigation, owing to the case falling out of the jurisdictional limits, the said case was transferred to Srirampura Police Station and based on the report filed by the Malleshwaram Police Station, an FIR was registered in Srirampura Police Station in Crime No.229/2015 dtd. 5/12/2015 for the offences punishable under Ss. 376 and 420 r/w Sec. 34 of IPC against the respondent/accused along with two others. Later, Srirampura Police investigated the case and laid the chargesheet solely against respondent/accused No.1 for the aforesaid offences.