C SHANMUGAVEL Vs. ESWARI & ANR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant who is brother-in-law of the deceasedNachiappan being aggrieved by the order passed by the High Court of Madras at Madurai Bench in Crl.R.C. (MD)No.508 of 2018 and Crl.M.P.(MD) No.6978 of 2018 has preferred these appeals.

(3.) The first respondent-Eswari is none other than the wife of the deceased-Nachiappan. Nachiappan was operating a vehicle 407 Max Cab four wheeler bearing the registration No.TN 59 BJ 9491. Nachiappan was murdered on 27th September, 2017 regarding which a case, Cr.No.202/17 of Kundrakudi P.S. was registered under Sections 302, 364 and 379 I.P.C.