MAHESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed by the petitioner/accused No.1 challenging the order passed by the Court of I Additional Senior Civil Judge and C.J.M., Shimoga in C.C.No.611/2016 dated 18.09.2019, whereunder, the application filed under Sections 91 and 243 of Cr.P.C. came to be dismissed.

(2.) I have heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The gist of the case is that a criminal case was registered against the accused for the offences punishable under Sections 420, 384, 506 read with 34 of IPC. After closure of the evidence of prosecution, the case was posted for recording the statement of accused under Section 313 of Cr.P.C. At the time of recording the statement of accused Nos.1 and 2, they had filed a detailed written statement along with the list of witnesses in support of their defence. They wanted to examine the said witnesses, in that light, they have filed an application praying to issue summons to the said witnesses. The said application came to be dismissed by the trial Court.