P ANANDA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure against the impugned judgment and order of conviction and sentence dated 27.08.2016 passed by the Principal District and Sessions Judge, Ballari, in CC No.780 of 2013.

(2.) Brief facts of the case are that the revision petitioner and other accused were prosecuted by the trial Court for the of fence punishable under Sec. 78(3) of the Karnataka Police Act, 1963. During the course of investigation, an amount of Rs.25,320.00 was seized by the Police alleged to be the money collected for the purpose of gambling. After filing the charge sheet, the accused persons had filed an application under Sec. 258 of the Code of Criminal Procedure to stop further proceedings and discharge them from the allegations made in the charge sheet.

(3.) The learned II Additional Civil Judge and JMFC, Ballari, by order dated 30.01.2016 allowed the said application filed by accused Nos.1 to 3 and stopped further proceedings under Sec. 258 of Crimial P.C. However, the order does not disclose that accused Nos.1 to 3 were discharged for the of fences alleged against them.