BASAVARAJ K C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Respondent No.2 though served, remained absent. No representation.

(2.) Heard learned counsel for the petitioners and learned SPP-II for the respondent-State. Perused the orders impugned in the petition.

(3.) The petitioners have called in question the order passed by the learned II Additional District & Sessions Judge and Special Judge, Chitradurga on the application filed under Section 319 of Cr.P.C. adding the petitioners as accused Nos.2 to 4.