SMT.RUKMINI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the proposed additional accused Nos.2 and 3 of S.C.No.89/2015 now pending on the file of the Principal Sessions Judge, Kodagu -Madikeri.

(2.) The accused No.1/Chengappa is the husband of first petitioner and father of second petitioner. He is charge sheeted for the offences under Sections 324, 326 and 307 of IPC.

(3.) Facts relevant for the purpose of adjudication of this revision petition is, on framing charges by the trial court, the prosecution entered into trial. Witnesses PWs -1 and 2 were examined in chief; at the request of the defence counsel, matter was adjourned for their cross -examination. In the meantime, the prosecution moved an application under Section 319 of Cr.P.C. seeking the Court to take cognizance against wife (petitioner No.1) and daughter (petitioner No.2) of the accused No.1, in respect of offences under Section 324, 326, 307 r/w 34 of IPC on the basis of complaint averments and also the evidence of PW -1 and PW -2.