VISHWANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioners who are arrayed as accused Nos. 1 to 4 in S.C.No.5122/2014 on the file of III Additional District and Sessions Judge, Mandya (sitting at Srirangapattana) challenging the order dated 30.11.2018 passed by the learned Sessions Judge rejecting the application filed under Section 216 of Cr.P.C seeking deletion of the offence under Section 307 of IPC and further allowing the application filed by the learned Public Prosecutor seeking inclusion of Section 326 read with Section 34 of IPC.

(2.) I have heard the learned counsel appearing for the petitioners as well as the learned High Court Government Pleader appearing for the respondent-State.

(3.) A case in Crime No.126/2013 came to be registered at Pandavapura Police Station against the petitioners herein for the offences punishable under Sections 506, 447, 504, 323, 324 and 354 read with Section 34 of IPC.