PUTTARAJU M. S/O. LATE MUNIRAMAIAH, M. RAMAIAH @ RAMANNA S/O. LATE MUNIRAMAIAH, M. SHANTHAMMA W/O. A. NARAYANASWAMY AND M. SURESH S/O. LATE MUNIRAMAIH Vs. STATE BY HOSAKOTE POLICE

JUDGEMENT

(1.) PETITIONER Nos. 1 to 4 herein who are respectively accused Nos. 2 to 5 in S.C. No. 294/2009 pending on the file of the learned Presiding Officer, Fast Track Court -III, Bangalore Rural District, Bangalore, (hereinafter referred to as the "Trial Court" for short) have challenged the correctness of the order dated 08.04.2010 passed in the said case rejecting their application filed under Section 227 of Cr.P.C. seeking an order discharging them of the offences under Sections 498A, 143, 114, 305 r/w Section 149 of IPC for which they have been chargesheeted by the police of Hosakote P.S. Bangalore Rural District.

(2.) THOUGH this matter is listed for admission, having regard to the nature of the impugned order and the offences alleged against these petitioners -accused and also the facts and circumstances of the case, it is taken for final disposal and the arguments of Sri H. Rajanna, the learned Counsel for the revision petitioners and Sri Vijaykumar Majage, the learned HCGP are heard. Perused the impugned order and the copies of the complaint, FIR, statements of the witnesses and other documents placed on record by the petitioners.

(3.) ON the said chargesheet, Sessions Case No. 294/2009 came to be registered. At the stage of hearing the arguments of both the sides on the question of charge, the petitioner Nos. 1 to 4 herein filed their application under Section 227 Cr.P.C. seeking their discharge from all the said offences. The Trial Court, by its impugned order, rejected the said application and framed charge against all the accused Nos. 1 to 5 including the petitioner Nos. 1 to 4 herein (who are respectively accused Nos. 2 to 5) for the offences under Sections 143, 498A read with Section 149, Section 114 r/w Sections 306 and 149 IPC and also under Section 306 r/w Section 149 of IPC. The said order is challenged in this revision.