HARISH D V Vs. STATE

JUDGEMENT

(1.) THESE two revision petitions arise out of common order passed in S. C. Nos. 254/2006 and 66/2007, dated 18. 12. 2007.

(2.) THE Deputy Superintendent of Police had filed two separate applications under Section 173 (8) of Cr. P. C. in S. C. No. 254/2006 and 66/2007, inter alia seeking permission of the Court to make further investigation in the matter.

(3.) IT is alleged that case and counter cases were registered in Cr. No. 190/2006 and 191/2006. The allegation of prosecution is that a group clash took place on 22. 7. 2006 in Vadagur Village and as a result of which two persons died. Both the cases were investigated and two charge-sheets were filed against the respective accused. The matter was committed to the Sessions Court and on committal cases were numbered as S. C. No. 254/2006 and S. C. No. 66/2007.