M D MUTHU Vs. REV D P SHETTIAN

JUDGEMENT

(1.) In this matter, complainants 1 to 6 have produced documentary evidence marked as Exs. P-l to P-8. They have to adduce oral evidence.

(2.) The matter relates to the criminal contempt committed by the accused, of this Court and the Courts subordinate to this Court in which judicial proceedings between the complainants 1 to 6 and others and the accused and others are pending.

(3.) The accused has come forward to tender unqualified and unconditional apology with a prayer to accept the same and purge him of the contempt.