AVINASHA K @ AVINASH K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused nos.1 to 4 in S.C. No. 5006/2016 by challenging the order passed by the trial Judge on an application filed u/S 311 of Cr.P.C. dated 30.01.2018 wherein the trial Court has permitted the prosecution to produce the additional evidence, as micro chip and CD.

(2.) I have heard the arguments of the learned counsel for the petitioners and the learned Govt. Pleader for the State and perused the records.

(3.) Brief facts of the case are as under: The P.S.I. of Kampli Police Station has registered a case in Crime No. 137/2015 relating to the case in S.C. No. 5006/2016 for the offences statedwherein the Investigating Officer has laid the charge sheet against the accused in the aforesaid crime. Subsequent to laying the charge sheet against the accused, the trial Court has framed charge against them and thereafter proceeded with the case for trial.