MANIKRAO AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent.

(2.) By this application filed under section 482 of Code of Criminal Procedure, the applicants are challenging the order passed by J.M.F.C., (Court No.9), Amravati, on 28-4-2014 refusing to discharge them from Reg. Criminal Case No. 2 of 2006, arising out of Crime No. 108/05, registered for the offences punishable under sections 363 and 380 read with section 34 of Indian Penal Code against them and also the order of Sessions Judge passed on 31-10-2014 in Criminal Revision No. 66 of 2014, thereby confirming the order of refusal of discharge of the applicants passed by the learned J.M.F.C.

(3.) Briefly stated, facts of the case are as under :