JONES Vs. STATE

JUDGEMENT

(1.) The petitioner is the same in both the petitions.

(2.) Criminal O.P. No. 3608 of 2004 is with respect to Crime No. 77 of 2003, on the file of the Inspector of Police, Koodankulam Police Station. According to the prosecution, the petitioner poured acid on Jeenakumari and her friend Lawra on 31-3-2003 at about 8.30 a.m. when they entered into Raja Pharmacy College at Tirunelveli. Since Jeenakumari belongs to Scheduled Caste community, complaint has been registered under Sections 328, 352 , 506(1), IPC and 3(l)(x) and 3{l)(xii) SC and ST (Prevention of Atrocities), Act.

(3.) Crl. O.P. Nos. 3623 of 2004 is with respect to Crime No. 43 of 2003 on the file of Thuckalay Police Station. According to the prosecution, the petitioner threw bleaching powder on the face of Jeenakumari on 14-1-2003. Therefore, a complaint has been registered under Sections 328, 352 and 506(1), IPC and 3(l)(x) and 3(l)(xi) SC and ST (Prevention of Atrocities) Act.