ANNAPURNA Vs. K NARAYAN

JUDGEMENT

(1.) the complainant in p.c. No. 58 of 1985 (c.c. No. 1383/3/86) on the file of the court of principal, j.m.f.c., gulbarga, has preferred this revision petition against an order passed by that court on 29-10-1994 dismissing her complaint under Section 203, cr. P.c.

(2.) the facts of the case have been narrated in detail in an earlier order of this court in criminal petition No. 236 of 1989 dated 12th september, 1994 by Hon'ble Mr. Justice k.b. navadgi. It reads as follows:

(3.) it was contended in that revision petition on behalf of the accused that the evidence of P.W. 6 and P.W. 7 does not speak about the presence of the complainant and her son p.ws. 1 and 2 in the casualty room at any time after siddaramesh was removed to the casualty room and breathed his last. This court felt that the learned magistrate has not examined this question. It was felt by this court that on that ground an order of remand was necessary. This court observed in para 31 of the said order at page 16 as follows: