BABU TAYAPPA APPUGOL Vs. SHANTA

JUDGEMENT

(1.) This Petition is one under Section 482 of the Criminal Procedure Code ('the Code') by the petitioners who were accused Nos. 1 to 8 in C.C. No. 672/1984 on the file of the Prl. J.M.F.C., Hukkeri, is directed against the order dated 3rd December, 1984, passed by the I Additional Sessions Judge, Belgaum, in Crimal Revision Petition No, 86 of 1984 dismissing the Revision Petition and confirming the order dated 15th June, 1984, passed by the Pr1. J.M.F.C. Hukkeri, directing issue of process against the petitioners for an offence punishable under Section 494 R/W Section 34 I.P.C.

(2.) I shall refer to the parties in the course of this order, for the sake of convenience, as they were arrayed in the Court of the first instance.

(3.) The matter arises in this way :