CHIKKA KRISHNA VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP.

(2.) The petitioner is facing trial for the offence punishable under Sec. 376 of Indian Penal Code. Before the Trial Court, petitioner moved an application under Sec. 227 of Crimial P.C. seeking discharge. The said application was rejected by the learned Sessions Judge.

(3.) Learned counsel for the petitioner has referred to the order sheet dated 18.01.2017 and points out that on 18.07.2017 the learned Sessions Judge posted the matter for pronouncement of the order at 00 p.m., but the order came to be pronounced earlier to 00 p.m. The order sheet reads as follows: