SHEETAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner in Crl.RP.No.669/2017 is the informant, who has challenged the order dated 14.02.2017 passed by the learned III Additional Sessions Judge, Shivamogga (hereinafter for brevity referred to as the 'trial Court) in S.C.No.100/2016, wherein it has allowed the application filed by accused No.2 (respondent No.1 in Crl.RP.No.669/2017 herein) under Section 227 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as 'Cr.P.C.') and discharged accused No.2 before it, for the offence punishable under Section 306 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC').

(2.) Thus, both these revision petitions having arisen out of the common order passed by the trial Court, both revision petitions are taken up together as connected matters.

(3.) Though the matters are listed in the admission list, however, with the consent from both side, the matters are taken up for final disposal.