A.K. SADASIVAM Vs. M. VIJAYA

JUDGEMENT

(1.) PETITIONER /2nd accused in C.C.446/98 on the file of Judicial Magistrate I, Erode, filed the revision aggrieved against the order passed in Crl.M.P. No. 4356/98 dated 19 -11 -1998.

(2.) THE case in brief for the disposal of the revision is as follows:

(3.) LEARNED Counsel for the first respondent contended that a document was executed between accused 2 and 3. and the liability for the suit transaction was only on the petitioner/2nd accused and only on the basis of the said agreement, the first respondent filed a petition under section 257 Cr.P.C. to discharge the third accused from the case.