- (1.) Heard Mr. Sen, learned counsel appearing for the petitioner and Mr. Kashyap, learned counsel appearing for the opposite parties.
(2.) This revision is against the order dated 3-4-2003 passed by the 1st Additional District and Sessions Judge, Jamshedpur in Sessions Trial No. 346/2001 whereby the petition for discharge, filed under Section 227 Cr. P.C. by the petitioners, has been rejected.
(3.) Mr. Sen, learned counsel appearing for the petitioner mainly challenged the impugned order on the ground that even according to the FIR and the materials collected during investigation admittedly the petitioners were not present on the date and time of alleged occurrence and, therefore, no case whatsoever for commission of the offence under Section 307 Indian Penal Code is made out against them.;