STATE OF KARNATAKA Vs. ANJINAMURTHY

JUDGEMENT

(1.) The State has preferred this revision petition against the order passed in S.C.No.1213/2016 dtd. 4/5/2018 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.488/2016 and S.C.No.1213/2016 for the offences punishable under Ss. 450, 376 and 420 of IPC.

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

(3.) On committal of the case before the learned Sessions Judge, the learned Sessions Judge secured the presence of the respondent/accused and took cognizance of the offence. Following this, the learned counsel for the respondent/accused filed an application under Sec. 227 of Cr.P.C to discharge the respondent/accused from the charges leveled against him.