LAWS(MAD)-2015-1-106

P. RENUGOPAL Vs. STATE

Decided On January 21, 2015
P. Renugopal Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) BY consent, this revision is taken up for final disposal.

(2.) THE petitioners are arrayed as accused Nos. 1 to 4 in S.C. No. 214 of 2010 on the file of the Magalir Neethimandram (Fast Track Mahila Court), Dindigul and they are facing prosecution for the commission of offence under Section 306 IPC.

(3.) IT is represented that out of 24 witnesses, 9 witnesses have been examined and the trial is in advanced stage. At this juncture the respondent / prosecution has filed Crl.M.P. No.219 of 2013 under Section 216 Cr.P.C. to frame additional charges under Sections 498(A) and 304(B) IPC, against the revision petitioners / accused.