KARUPPIAH AMBALAM Vs. ANDIAPPAN SERVAI

JUDGEMENT

(1.) THE petitioners were discharged under Section 209, Criminal P. C., by the Court of first instance which was the Additional Sub-Magistrate of Tirupathur. On an application by the prosecution the learned Sessions Judge of Ramnad has set aside the order of discharge and directed the Magistrate to pursue a course of action which may best be described in the words of the learned Judge himself, and they are in the following terms ;