RAJENDRAN Vs. STATE THRO' THE INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD both sides. Records were also perused.

(2.) THE accused 1 to 6, who have been committed for trial to the Sessions Court alleging commission of an offence punishable under section 306 IPC, are the petitioners in the criminal revision case. The petitioners herein are the relatives of the husband of the deceased Pandeeswarai. Pandeeswari committed suicide after administering poison and causing death of her minor children Nithya @ Kanagalakshmi and Jayashree. The death was reported and a case was registered on the file of Thirumangalam Taluk Police station in crime No.209 of 2009, initially under section 174 of Cr.P.C. After conducting autopsy and preliminary investigation, the case was altered into one for an offence under section 306 IPC and the petitioners herein were arrayed as accused No.1 to 6.

(3.) ON their appearance before the said trial court, the petitioners preferred a petition under section 227 Cr.P.C praying for an order of discharge stating that there was no sufficient material to proceed against them. The said petition was taken on file as Crl.M.P.No.44 of 2011 in SC No.430 of 2010 and the learned trial Judge, after enquiry, dismissed the said petition by the impugned order dated 10.05.2011. The correctness and legality of the said order is questioned in this criminal revision case on various grounds set out in the grounds of revision.