RAMESH Vs. STATE

JUDGEMENT

(1.) BEING aggrieved by the order returning the petition, Crl.M.P. No. 670 of 2014 filed for a fresh DNA Test, the present revision case is filed by the petitioner/accused.

(2.) THE impugned order dated 30.12.2014 in Crl.M.P. No. 670 of 2014, is as follows:

(3.) MATERIAL on record further discloses that during the trial, Dr. Kalaiselvi, M.S., Assistant Surgeon, Government Hospital, Pollachi, has been examined as PW6 on 16.07.2014. She has been cross examined by the accused. Ms. D. Thilaka, Assistant Director of the Forensic Sciences Department, Chennai, has been examined as PW9 on 16.10.2014 and she has also been cross examined.