P.B.PANDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioners/ accused under Sec. 482 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .') seeking to quash the order of the IV Addl. JMFC Court, Belgaum dtd. 23/9/2013 in CC No.1113/2013 and consequently quash the charge sheet filed by the respondent insofar as petitioners are concerned. Thereafter, at the request of petitioners this petition is converted as revision petition under Sec. 397 of Cr.P.C.

(2.) Heard the arguments of learned counsel for the petitioners and the learned Addl. SPP Sri.V.M.Banakar for respondent-State and have perused the records.

(3.) The parties will be referred to as per their ranks in the trial Court.