PRAKASH Vs. RUDRAPPA PARAPPA DEYANNAVAR

JUDGEMENT

(1.) I have heard the counsel for petitioner and learned counsel for respondent.

(2.) Though this matter is listed for admission, with the consent of both the parties the matter is taken up for final hearing.

(3.) The present petition is filed by the accused invoking Section 397 r/w 401 of Cr.P.C., praying this Court to set aside the order dated 06.03.2019 on the file of the II Addl. District and Sessions Judge, Belagavi in Crl.A.No.36/2017 dismissing the application filed under Section 45 of the Indian Evidence Act.