MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the Criminal Revision Case is to transfer the investigation to C. B. I.

(2.) THE prayer in the writ petition is for issuance of a writ of mandamus, directing the respondents 1 to 5 to investigate the case relating to the murder of late Thangakrishnan on the basis of the confessional statement given by Vincent and Suresh in Crime No. 293 of 1998 on the file of the fifth respondent.

(3.) THE petitioners herein are accused in Crime No. 40 of 1996 on the file of the fourth respondent of an offence under Section 302 I. P. C. The case relates to the death of one Thangakrishnan of Kannattuvilai, Neyoor Post, Kanyakumari District. Late Thangakrishnan was a tourist taxi driver. The owner of the tourist taxi bearing registration No. TN-74/2979 is the sixth respondent.