JOSEPH Vs. STATE

JUDGEMENT

(1.) THE revision petitioner claims to be the elder brother of the deceased viz., Albonse and he has filed a petition in Cr.M.P. No.138 of 2014 under Section 173(8) of the Code of Criminal Procedure for reinvestigation of the case, on the file of the Court of Additional District and Sessions Judge, Theni at Periyakulam. The said petition, after contest, came to be dismissed on 23.09.2014. Aggrieved by the same, the revision petitioner has filed this Criminal Revision Petition.

(2.) A perusal of the impugned order filed in the typed set of documents, would disclose the following facts:

(3.) IT is contended by the learned Counsel appearing for the petitioner that since the investigation has not been done in a fair and proper manner by the prosecution for obvious reasons and further that the accused are heinous criminals and by exhorting pressure, the prosecution made the private witnesses turned hostile and further that some other accused who have involved in the occurrence, have been deliberately omitted to be framed as accused by the prosecution. In all fairness, he would submit that the trial Court ought to have ordered the petition and hence prayed for interference.