SEKAR Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Case has been preferred challenging the judgment of the learned III Additional Sessions Judge, Chennai, i/c learned II Additional Sessions Judge, Chennai in Crl.M.P.No.1857 of 2015 dtd. 10/7/2015 in S.C.No.399 of 2014.

(2.) The above miscellaneous petition has been filed by the revision petitioner before the learned Sessions Judge for discharging him from the charges for the offence under Sec. 306 IPC.

(3.) The case of the prosecution is that the deceased has been living along with his family at a temple house belonging to Kothandaramar temple near Washermenpet. The accused is a clerk working under the Executive Officer of the said temple. An eviction order has already been passed by the civil Court and even thereafter, the deceased was living in the temple premises without paying rental dues. When the deceased and his wife came to the office of the Executive Officer, the accused abused him and because of which the deceased had committed suicide.