S J GAYES Vs. STATE

JUDGEMENT

(1.) THESE Criminal Revision Cases are focussed to get set aside the orders passed by the learned Principal District Munsif cum Judicial Magistrate, Tiruchendur, in Crl. M. P. Nos. 5081 of 2003 and 5082 of 2003 in C. C. Nos. 169 of 2003 and 170 of 2003 dated 09. 04. 2007 respectively.

(2.) HEARD both sides.

(3.) TODAY, the affidavit of G. Jeyaprakash, son of the petitioner herein, who happens to be the second accused in this case, has been filed by the learned Counsel for the petitioner.