SURESH A R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Revision petition is filed by the petitioners being aggrieved by the order passed by the III Additional District and Sessions Judge, Hassan in Sessions Case No.222/2015 dated 03.10.2018 wherein, the learned Trial Judge issued summons to the petitioners to implead them as additional accused as accused Nos.3 to 5 on the application filed by the prosecution under Section 319 of Cr.P.C.

(2.) Heard the arguments of both the counsels.

(3.) Before adverting to the arguments addressed by the learned counsel for the petitioners and the High Court Government Pleader, it is required to mention the factual matrix of the case as under: