R MUKILAN Vs. NAGASUBRAMANIAM

JUDGEMENT

(1.) Crl.R.C.No.1473 of 2005 has been filed seeking to call for the records in S.C.No.25 of 2005 and to set aside the judgment dated 27.09.2005 passed by the learned Assistant Sessions Judge "cum" Chief Judicial Magistrate, Nagapattinam, in so far as the acquittal of the respondents 1 and 2/ accused 1 and 2 under charge no.2 for an offence under Section 304 B IPC.

(2.) Crl.A.No.195 of 2008 has been listed today without E.B. The appeal has been filed against the judgment dated 27.09.2005 made in S.C.No.25 of 2005 passed by the learned Assistant Sessions Judge "cum" Chief Judicial Magistrate, Nagapattinam.

(3.) The appellants in the criminal appeal are the accused 1 and 2 in the case in S.C.No.25 of 2005. The petitioner in the criminal revision is P.W.2 in the case in S.C.No.25 of 2005/ brother "in" law of A1.