ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, filed under Sec. 397 r/w 401 of the Code of Criminal Procedure, accused has challenged the order dtd. 11/9/2024 passed by the trial Court, rejecting the application filed by him under Sec. 227 Cr.P.C, seeking discharge for the offences punishable under Ss. 376(2)(n) and 417 IPC.

(2.) For the sake of convenience, parties are referred to by their ranks before the trial Court.

(3.) Based on the first information report given by the prosecutrix, the concerned police registered case in Cr.No.24/2022 and after detailed investigation filed a charge sheet against the accused for the offences punishable under Ss. 376(2)(n) and 417 IPC.