SULOCHANA VAZ Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The Petitioners are the accused against whom charge under Section 379 r/w 34 I.P.C. has been ordered to be framed by the learned Chief Judicial Magistrate, Margao.

(3.) The Petitioners having filed a revision against the said Order to the Court of Sessions, the same came to be dismissed by the learned Sessions Judge by Order dated 18-1-2010. The Petitioners therefore have now filed the present petition for quashing and setting aside the FIR filed against them so also the orders dated 23-9-2009 and 18-1-2010 of the learned Chief Judicial Magistrate and the Sessions Judge, respectively.