M SUBRAMANYAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel Sri Hanumantharaya for the petitioner and the Government Advocate Sri Jadhav for the respondent submitted that the matter may be heard finally on merits. Accordingly I heard them on merits for final disposal of the case.

(2.) The material facts are:

(3.) Though the charge sheet has been filed in 1984, the only progress made by the prosecution is that it has so far examined the victim Sudhakar as P.W. 2 and the Investigation Officer as P.W. 1. As can be seen from the charge-sheet, only six witnesses have been cited. Out of six witnesses one is the victim P.W. 2 and C.W. 6 Anwar Pasha is the 1.0. It is rather disheartening to note that such a small case which has to be dealt with summarily, has taken long four years, but still is in the stage of recording evidence itself.