SARVARAYA TEXTILES LTD Vs. STATE OF ANDHARA PRADESH

JUDGEMENT

(1.) THESE Orders, according to Law, arise out a Criminal Revision Case, filed by the Revision Petitioners, against the respondents 1 and 2, under Sections 397 and 401 Cr.P.C., 1973, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) COMMON Orders, dated 20 -3 -2003, of the Court of the Additional Judicial Magistrate of First Class, Vizianagaram, made in Crl.M.P.No.1208 of 2003, in S.T.C. No.46/1998 and connected 9 other Criminal Miscellaneous Petitions in connected S.T.Cs, of its file.

(3.) ARGUMENTS were heard of the learned counsel for the revision petitioners and the learned Additional Public Prosecutor for R.1 and the learned counsel for R -2 Sri R.N. Reddy.