STATE Vs. AJITH KUMAR

JUDGEMENT

(1.) This criminal original petition has been filed seeking to file an appeal against the order of acquittal dtd. 18/2/2019 passed in J.C.No.30 of 2013 on the file of the Juvenile Justice Board, Krishnagiri.

(2.) For the sake of convenience, the respondents/accused in this case will be referred to by their names.

(3.) In connection with the murder of one Mathiazhagan, the Inspector of Police, Nagarasampatti Police Station, Krishnagiri, registered a case in Crime No.273 of 2011 on 1/8/2011 under Sec. 302 IPC and during the course of investigation, it came to light that one Anbuselvan (A1) along with two juvenile accused Ajith Kumar (A2) and Thirumal (A3) had committed the murder. Therefore, two final reports were filed one against Anbuselvan (A1) before the jurisdictional Magistrate and the other against Ajith Kumar (A2) and Thirumal (A3) before the Juvenile Justice Board (for brevity "the JJB"), Salem.