LAXMINARAYAN Vs. RAMASWAMY

JUDGEMENT

(1.) This is a Criminal Petition under Section 482 of the Code of Criminal Procedure (the Code for short) and is directed against the order dated 4-3-1988 made by the learned Principal Sessions Judge, Gulbarga, in Criminal Revision Petition No.62/85 on his file. By the order impugned herein, the learned Principal Sessions Judge dismissed the Criminal Revision Petition and confirmed the order dated 31-1-1985 made by the learned J.M.F.C, Sedam, in C.C.No.153/3/81 on his file.

(2.) The matter is in the orders' list. Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the State, who was requested to take notice of the petition and assist the Court. The record is perused.

(3.) Few facts that need to be mentioned to dispose of the petition are these : The petitioner and respondents Nos.1 to 6 herein were the complainant and A-1, A-2, A-3, A-4, A-5 and A-6 respectively in the Trial Court. They will be hereinafter referred to as such. The complainant lodged a complaint against A-l to A-6 before the J.M.F.C, Sedam, alleging the offences punishable under Sections 427 and 380 of the Indian Penal Code. The learned Magistrate took cognizance of the offences alleged and issued process to all the six accused persons. The six accused persons, in response to the process, entered appearance.