U. VASUKI Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) ON the CBCID taking over the investigation, the facts as emerges from paragraph -11 of the status report filed on behalf of the fourth respondent/CBCID is as under;

(2.) IT is stated that the investigation is under process and the victim children are not in the State, but attending school elsewhere, are to be examined further. The appointment of Judicial Officer has been sought from Chief Judicial Magistrate, Krishnagiri, to conduct Test Identification Parade and to record statements of the victim witnesses under Section 164(5) of Cr.P.C. Necessary action is said to have been taken by the Chief Judicial Magistrate, Krishnagiri.

(3.) IN a separate affidavit filed on behalf of the first respondent, it has been stated that as per G.O., dated 31.01.1998, a sum of Rs.1 lakh is proposed to be sanctioned for each of the four victims.