MANJUNATH V. Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned State Public Prosecutor as well as the counsel for Respondent No.2.

(2.) The petition coming on for admission, is considered for final disposal by consent, having regard to the facts and circumstances. The petitioner is alleged as an accused and is facing trial for offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 (hereinafter referred to as 'the Penal Code ', for brevity) in case No. S.C. 99 of 2014 before the Principal Sessions Judge, Kolar.

(3.) The learned counsel for the petitioner would point out that Sec. 173, sub-section (8) of the Code of Criminal Procedure, 1973, provides as follows: