NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader submitted that though the notice issued and served on the respondent No.2, he has remained absent.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent No.1 - State.

(3.) The petitioner is the sole accused in crime No.139/18 registered for the offence punishable under Section 302 of IPC and Section 3 Clause 2(5) of SC/ST (POA) Act. After investigation and committal proceedings, a Special Case has been registered in Spl.C.C.No.332/2018 on the file of II Additional District and Sessions Judge, Bengaluru Rural, District Bengaluru.