CHITRAPANDI Vs. JANAKARAJ

JUDGEMENT

(1.) CRL . R.C. No. 1880 of 2004 is filed by the father of the deceased Maheswari, who is also the defacto complainant in Crime No. 2 of 2003 on the file of Dhali Police Station, aggrieved by the Judgment dated 12.10.2004 made in S.C. No. 311 of 2003 on the file of the learned Sessions Judge, Magalir Needhi Mandram, Coimbatore District, by which the accused 1 to 3/respondents 1 to 3 herein have been acquitted of all the charges.

(2.) CRL . R.C. No. 1907 of 2004 is filed by the brother of the deceased Mahaeswari, who is the petitioner in C.M.P. No. 5978 of 2003 filed under Section 200 of Cr.P.C. aggrieved by the order dated 19.08.2004 passed by the learned Judicial Magistrate No.VI, Coimbatore, by which the private complaint filed by him was dismissed.

(3.) FOR the sake of convenience, the parties shall be referred to as per their litigative status in S.C. No. 311 of 2003 before the learned Sessions Judge, Coimbatore and the Petitioner in Crl. R.C. No. 1907 of 2004 shall hereinafter be referred to as petitioner.