(1.) We, in these appeals, are called upon to answer an intriguing question on the interpretation of Sec. 299 of the Code of Criminal Procedure, 1973.
(2.) Facts:-
(3.) The case was registered as Crime No. 704/2010 and investigated by Kerala Police at the first instance. The Police filed final report on 14/1/2011 arraigning 27 persons as accused and 27 others as suspects, who were not charge-sheeted. The investigation was thereafter taken over by the National Investigation Agency (hereinafter referred to as 'N.I.A.' for short) and the case was transferred to the Special Court. On 18/1/2013, the N.I.A filed the first supplementary final report against 9 other accused persons. Subsequently, on 12/4/2013 the N.I.A. filed the second supplementary final report against one more accused person, who was originally Accused No. 31 in the Crime. In that supplementary final report, the names of the remaining 17 persons were shown as accused, who were not charge-sheeted.
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