HARIDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The above petition is filed under Section 482 of the CrPC at the instance of the sixth accused in SC No. 550 of 2013 on the file of the Additional District and Sessions Judge, Fast Track Court-III, Thiruvananthapuram with a prayer to quash Annexure-C final report in the above referred Sessions Case and to set aside the order dated 19/07/2013 in Crl. MP No. 2392 of 2013 in the above sessions case, which is produced along with this M.C. as Annexure-D, by which the learned Sessions Judge dismissed the above-petition filed by the petitioner under Section 227 of the CrPC seeking his discharge from the above case. Heard Sri. B. Raman Pillai, the learned counsel for the petitioner and Sri. Tom Jose Padinjarekkara the Additional Director General of Prosecutions.

(2.) The above sessions case is instituted for the offences punishable under Sections 120B, 328, 396, 302, 201 and 34 of IPC in the Sessions Court, Thiruvananthapuram on the basis of the committal proceedings of the Judicial First Class Magistrate Court-II, Nedumangad, upon a police report in Crime No. 1399 of 2012 of Vattiyoorkavu Police Station and thereafter the case is made over to the present Trial Court.

(3.) The prosecution allegation is that one Harihara Varma was murdered on 24/12/2012 between 1 p.m. and 1.20 p.m. connected with robbery of valuable precious stones in the possession of the deceased Harihara Varma.