C S SATHYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Revision Petition No. 143/89 is filed by the petitioner who is an accused in C.C. No. 1597 of 1982 on the file of the Additional Munsif and J. M.F.C., Udupi, D.K. Criminal Revision Petition No. 144/89 is filed by the petitioner who is an accused in C.C. No. 1442/82, on the file of the same JMFC. Both the cases are registered on the complaint of Respondent No. 2.

(2.) I have heard learned Counsel for the petitioners and learned Counsel for the Respondents.

(3.) Respondent No. 2 has filed a complaint against the petitioners alleging that they have committed an offence punishable under Section 500 of I.P.C., The petitioner filed applications under Section 177 read with Section 201 of Cr.P.C., for their discharge. The learned Judge passed a common order in both the applications dismissing the said applications. As both these Criminal revision petitions directed against the common order passed in both the Criminal Cases by the learned J.M.F.C., I have heard both these cases together and I am passing a common order in them.