RANGANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioners/accused Nos.1 to 8, being aggrieved by the order dated 02.11.2016 passed by the learned Principal District and Sessions Judge at Hassan in SC.No.10/2013, rejecting the application filed by the petitioners/accused under Section 227 of Cr.P.C. to discharge them from the offences leveled against them.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondent No.1-State and also the learned counsel for respondent No.2, original complainant.

(3.) Though this petition is posted for Admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.