- (1.) Cr.M.P. No.303 of 2009 and Cr. Revision No.187 of 2009 arise from the same impugned order, as such both the cases are being disposed of by this common order.
(2.) Heard learned counsels for the petitioners and learned A.P.P. for the Prosecution.
(3.) The petitioners in both the cases are aggrieved by the order dated 9.2.2009 passed by learned Additional Sessions Judge, F.T.C.-I, Bermo at Tenughat in S.T. No.343 of 2006, whereby the court below, exercising the power under Section 319 Cr.P.C., has directed that the informant Arti Rani, the I.O. of the case-S.I. Indradeo Ram and Deputy S.P. Ashwini Kumar Sinha be added as accused in this case and the office was directed to issue process for appearance of the aforesaid persons for facing trial along with other accused.;