Section 10 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
10. Hearing of Cases and Trial.
- (i) The accused may file his reply duly supported by an affidavit on or before the first date of hearing or within such extended time as may be granted by the Court.(ii)Upon consideration of the reply filed by the accused and after hearing the parties, the Court may drop the proceeding and discharge the accused;(iii)if the court, upon hearing, is satisfied that there is prima facie case, it shall proceed to frame the charge and furnish a copy of the same to the accused;(iv)The charge shall be read over and explained to the accused and the Court shall record his plea, if any.(v)If the accused pleads guilty, the Court may adjudge him guilty and proceed to pass such sentence as it deems fit;(vi)If the accused pleads not guilty, the case may be taken up for trial on the same day or posted to any subsequent date as directed by the Court.
