MAHARAJAN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) THIS petition has been filed to set aside the order of the learned Mahila Judge, at Chennai dated 20.06.2011 passed in S.C. No. 277 of 2006 closing the defence side witnesses and also closing the evidence of Mr.T.Ramesh Kumar as he is the Court witness.

(2.) HEARD the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the State.

(3.) ON the complaint given by Karuppusamy, the respondent police registered a case in Cr.No. 1690 of 2005 under section 174(3) Cr.P.C. and took up investigation. Inquest was held and the body was sent for postmortem. After completing the investigation, the respondent filed a Final Report against Maharajan and his parents for offences under Sections 498 -A, 304 -B, 306 r/w 34 IPC before the jurisdictional Magistrate and the case was later committed to the Court of Sessions, where it was taken on file as S.C. No. 277 of 2006.