KADIRAVAN Vs. STATE

JUDGEMENT

(1.) PETITIONS under Section 482 of Criminal Procedure Code praying to call for the records connected with Crl.M.P.Nos.1904 and 1901 of 2005 in PRC No.2 of 2005 dated 7.4.2005 and set aside the same and further issue direction to the learned Magistrate to supply the statement recorded from Kadiravan (A6) on 24.11.2004 as part of document under Section 207 of the Code of Criminal Procedure, 1973. Common Order The petitioner in Crl.O.P.No.9883 of 2005 is the sixth accused and the petitioner in Crl.O.P.No.9885 of 2005 is the fifth accused in PRC No.2 of 2005 on the file of the learned Judicial Magistrate No.I, Kancheepuram.

(2.) THE petitioners along with the other accused have been charged with the major offence of murder.

(3.) IT is relevant to incorporate the following provisions of the Code of Criminal Procedure for the purpose of easy reference and disposal of these matters:-