(1.) This Criminal Revision Petition was submitted by the accused Nos. 1 and 3 in S.C No 1473/2001 on the files of Additional Sessions Judge-IV, Thiruvananthapuram, which arises from Crime No. 148/1997 of Thampanoor Police station. The offence alleged against the petitioners and the other accused is under sec. 120B of the Indian Penal Code (IPC). The said crime was registered on the basis of a private complaint submitted by the 3rd respondent herein before the Judicial First Class Magistrate-III, Thiruvananthapuram, alleging offences punishable under sec. 120B and sec. 307 of the Indian Penal Code. The challenge in this case is against the order dtd. 3/6/2016, passed by the learned Sessions Judge, rejecting prayer sought by the petitioners to discharge from the case.
(2.) The facts which led to the filing of this Crl.R.P are as follows:
(3.) Heard Sri.S.Sreekumar, the learned Senior Counsel, assisted by Adv. Viju Thomas, the learned Counsel for the petitioners, Sri S.U. Nazar, the Senior Public Prosecutor [Special Government Pleader (Criminal)] for the State and Sri. C.P.Udayabhanu, the learned counsel for the 3rd respondent.
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