ARUMUGAM PILLAI AND OTHERS Vs. S. RAMACHANDRAN

JUDGEMENT

(1.) Heard Both sides

(2.) The above revision is directed against the order 22.3.1996 in Crl.M.P. No. 146/96 in C.C. No. 179/94 on the file of the learned Judicial Magistrate, Thittakudi, refusing to discharge the petitioner and thus dismissing the Crl.M.P. No. 146 of 1996.

(3.) The petitioner, along with eleven others, were facing trial before the learned Judicial Magistrate, Thittakudi for an alleged offence punishable under Sec. 147, 148, 447, 379 and 506 (2), I.P.C. with regard to an alleged occurrence said to have taken place on 2.2.1994 when the petitioners and eleven other accused were said to have trespassed into the lands of respondents herein. Aggrieved by the said offence the respondent has filed a private complaint, which was taken on file before the learned Judicial Magistrate, Thittakudi in C.C. No. 179 of 1994. The petitioner and eleven other accused filed Cr.M.P. No. 146 of 1996 under Sec. 245 Crimial P.C. seeking to discharge them in the above case.