GOOTI SANNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) S. C No. 5 of 1974 before the Sessions Judge, Mandya, has given rise to Crl. A. No. 399 of 1974 with CrLR.C. No. 53 of 1974, and SC. No. 2 of 1974 has given rise to Crl. A, No. 396 of 1974 The two Sessions Cases relate to the same occurrence and were rightly treated by the learned Sessions Judge, as cross or counter cases. He followed the prescribed method of trying the earlier case viz., S.C. No. 5 of 1974 to its conclusion, and then the second case viz, S.C.No.2 of 1974 was taken up and also tried to its conclusion. After hearing arguments in both the cases, the learned Sessions Judge propounced judgments in them simultaneously and disposed them of. The procedure followed by him conforms to the settled position of law.

(2.) My learned brother and I have also followed precisely the same procedure. In Crl. A. No. 389 of 1974 which goes along with Crl. R.C. No. 53 of 1974, arguments were addressed first. Immediately following arguments In Crl. A. No. 39$ of 1974 were addressed next. We shall be at wee today pronouncing the judgment jn the first set (Crl.A.No.399 of 1974 and Crl. R. C. No. 53 of 1974): Now we proceed to judgment in Cr. A. No 396 of 1974.

(3.) I am in full and respectful agreement with the detailed and well considered judgment to be rendered by my learned brother in Cr.A.No. 399 of 1974 connected with Crl. R: C. No. P3 of 1974 Therein we have dealt with the utmost caution and circumspection, every aspect of that main case in its entire amplitude.