MURUGAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS revision has been preferred against the impugned order passed in C.M.P.No.41 of 2007 in S.C.No.118 of 2006 on 14.03.2007 under Section 112 of Indian Evidence Act and under Sections 53 and 173(8) of Cr.P.C.

(2.) THE case of the prosecution is as follows:

(3.) CONSIDERED the rival submissions made on both sides.