MARIGOWDA Vs. STATE

JUDGEMENT

(1.) THE petitioners face grave charges for the offences under Sections 143, 147, 148, 149, 446, 427, 506, 307, 324, 326, 302, I. P. C. read with Section 27 of the Arms Act.

(2.) THE prosecution case is that on 8-7-1996 at about 6. 30 a. m. the complainant lodged a complaint with the Police Sub-Inspector of Doddaballapura Rural Police, alleging that there was an ill-will between Ex-Chairman (A-11) and the deceased. As a result of which, there was some altercations. Following the altercations, the case of the prosecution is that all the accused assaulted the deceased and C. Ws. 2, 10, 11, 14 and 16.

(3.) LEARNED counsel for the petitioners Mr. H. V. Subramanya, raised the following points: He submitted that the petitioners have been in custody for one year and seven months. He further submitted that even to this day, the case has not been committed to the Sessions Court. There were forty adjournments and in spite of it, the case has not been committed so far.