H.ARUNMOZHI DEVAN Vs. STATE

JUDGEMENT

(1.) The newly added third accused is the revision petitioner herein. This Criminal Revision Case has been preferred by the petitioner against the order passed under Sec. 319 of the Code of Criminal Procedure taking congnizance against the petitioner in a case of offence under Sec. 302 of the Indian Penal Code in Crl.M.P.No.86 of 2015 in S.C.No.61 of 2010 by the learned Additional District Judge, Krishnagiri.

(2.) The respondent/Inspector of Police, Bargur police station, Krishnagiri District, has registered a case against the first accused namely Ansar and the second accused namely Balan in Crime No.370 of 2009 for the offence under Sec. 302 IPC. After investigation, the Investigating Officer, has filed a final report against those two accused.

(3.) The case of the prosecution, in brief, is as follows:-