ANTONY XAVIER Vs. STATE SUB

JUDGEMENT

(1.) The first revision petitioner/first petitioner in Crl. M.P.No. 390 of 2000 on the file of Chief Judicial Magistrate, Tirunelveli has preferred the revision aggrieved against the order dated 4-12-2000.

(2.) The case in brief is as follows:

(3.) Crl. M.P.No. 543 of 2001 has been filed by the prosecution witnesses in C.C.No. 70 of 1999 to implead themselves as parties in this Criminal Revision Petition. Crl.M.P. No.9348 of 2000 has been filed by the petitioners for stay of the proceedings in S.C.No. 333 of 1999.