MAHADEVAPPA ALIAS MUDAKAPPA Vs. BASANGOUDA BHIMANAGOUDA PATIL

JUDGEMENT

(1.) CRIMINAL revision petition nos. 805 of 1995 and 77 of 1996 are filed by the accused and are directed against the order of the learned magistrate dated 15-11-1995, recalling the order of discharge passed by the court dated 1-8-1995, thereby restoring the complaint on its file.

(2.) CRIMINAL revision petition No. 665 of 1995 is filed by the complainant against the order of the learned magistrate dated 1-8-1995, discharging the accused on the ground of not adducing the evidence before charge. Since the parties in all these revisions are the same and common questions of law and facts arise in these matters, they are by consent of the learned counsels, clubbed together, heard and disposed of by this common order.

(3.) THE petitioner in criminal revision petition No. 665 of 1995 (who will be hereinafter called as the complainant) filed a complaint under Section 200, Criminal Procedure Code before the j. m. f. c. , haveri in dharwad district, alleging offences punishable under sections 449, 504, 506 read with Section 34, Indian Penal Code. The complainant was the village pradhan of marola mandal panchayath as on the date of the alleged incident dated 22-4-1987. The accused 1 to 9 were members of the said panchayath. Accused 10 was the editor of a kannada weekly kurukshetra varapathrike of jamkhandi.