THE STATE Vs. THIRUMURUGA KIRUPANANDA VARIYAR THAVATHIRU SUNDARA SWAMIGAL MEDICAL EDUCATIONAL AND CHARITABLE TRUST AND ORS.

JUDGEMENT

(1.) THESE Criminal revisions arise out of the order dated 22.04.2014 in Crl. M.P. No. 4045, 4044, 4047, 4049, 4048 and 4046 of 2013 in C.C. No. 111 of 2012 on the file of the learned Chief Judicial Magistrate, Pondicherry.

(2.) FOR the sake of convenience, the respondents herein are referred to as A1, A2 and A4 to A7. The case of the prosecution is as follows:

(3.) AFTER filing charge sheet, A1, A2 and A4 to A7 filed discharge applications stating as follows: