ELDHOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. has been filed by the petitioners assailing the order dated 16.1.2019 passed by the learned Additional Sessions Judge, Ernakulam. By the said order, the learned Sessions Judge has allowed the application filed by the learned Public Prosecutor and orders were issued to recall PW2 and PW18 in exercise of powers under Section 311 of the Cr.P.C.

(2.) To understand the case of the petitioners, a brief reference to the sequence of events is necessary.

(3.) The petitioners herein are the accused in S.C.No.635/2015 on the file of the Additional Sessions Court for trial of cases relating to Atrocities and Sexual Violence against Women and Children, Ernakulam. In the aforesaid case, they are being tried for having committed offences punishable under Sections 498A, 306, 304(B) r/w Section 34 of the IPC.