STALIN @ STALIN SAMUEL Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner to call for the records relating to Crl.M,P.No,1941 of 2007 in S.C. No. 2 of 2007 on the file of the Principal District and Sessions Judge, Thiruvallur and revise the said order by setting aside the order in Crl.M.P. No. 1941 of 2007, dated 3.8.2007 and direct the Trial Court to issue summons to the respondent to produce documents referred to in Section 91 Cr.P.C. Petition dated 30.7.2007.

(2.) The petitioner is facing trial as second accused in the array of 18 accused for offences under Sections 148, 149, 302, 182, 201, 203, 149 r/w 120 (B) I.P.C. before the Principal District and Sessions Judge, Thiruvallur.

(3.) It is stated that accused 1 to 14 conspired together and caused the death of one M.R. Ravi on 2.6,2006 in Padi within the Korattur Police Station limits on account of political rivalry.