PREM KUMAR SOOD Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT Shivcharan has filed criminal revision no. 119/09 aggrieved by the order dated 30:1. 2009 passed by First Additional Sessions Judge, Guna in Sessions Trial no. 99/08, whereby ordered for rejection of the written statement filed by the ap-plicant accused under the provisions of section 233 (2) of the Code of Criminal procedure.

(2.) MISC. criminal case No. 1107/09 has been filed by the defence counsel of the applicant accused, aggrieved by the remark made by the trial Court against the defence counsel Prem Kumar Sood in the aforesaid order dated 30. 1. 2009 by the first Additional Sessions Judge, Guna.

(3.) AS in both these cases the impugned order dated 30. 1. 2009 passed by the trial court is under challenge, hence both these matters are being decided commonly by this common order.