Mohd. Yamin, J. - (1.) Accused petitioners have been facing trial before the learned Judicial Magistrate, 1st Class, Neem Ka Thana, District Sikar for offences Under sections 147, 447, 427 & 323 IPC. On the basis of a complaint filed by Nathu Ram, who is presently respondent No. 1 before me. Originally one Khanga Ram was also summoned by the trial court but he expired and rest of the accused persons who are petitioners have been facing trial.
(2.) I have heard learned counsel for the petitioners, learned counsel for respondent and learned Public Prosecutor for the State.
(3.) Learned counsel for the petitioners in this misc. petition Under section 482 Cr.P.C. submitted that though cognizance was taken against the petitioners as long back as on 5.9.88 yet no witness has been examined uptill now and, therefore, in view of common cause judgment, the case should be given final burial and the proceedings be quashed Under section 482 Cr.P.C.;