S. Shah Mohammed Quadri, J. - (1.) Leave is granted.
(2.) This appeal is from the judgment and order of the High Court of Rajasthan at Jabalpur in S. B. Crl. Revision No. 316/96 dated March 17, 1998 setting aside the order of discharge passed in favour of the appellants by the Additional Chief Judicial Magistrate, Jodhpur on April 23, 1996.
(3.) The facts giving rise to this appeal may briefly be noted here.;