LAWS(MAD)-2006-11-109

STATE OF TAMIL NADU Vs. ALAGIRISAMY

Decided On November 14, 2006
STATE Appellant
V/S
ALAGIRISAMY Respondents

JUDGEMENT

(1.) THE revision petitioner has challenged the order passed in Criminal Miscellaneous Petition no. 32 of 2003 in Sessions Case No. 147 of 2003 by the additional Sessions Court (Mahila Court), tiruchirapalli in this revision.

(2.) THE respondents as petitioners have filed Miscellaneous Petition No. 32 of 2003 in Sessions Case No. 147 of 2003 praying to discharge them from the proceedings of Sessions Case No. 147 of 2003, wherein it has been stated that the petitioners have been arrayed as accused 2 to 5 in Sessions Case no. 147 of 2003 alleging that they have committed offences under section 34 r/w 498a and 302 of the Indian Penal Code and also under Section 4 of Dowry Prohibition Act along with the first accused by name Senthil Kumar.

(3.) FURTHER, it is stated that on the date of occurrence, the petitioners have not lived along with the first accused. Even in the complaint, it has not been stated that the petitioners have also participated in the commission of offence and under the said circumstances, the petitioners are entitled to get discharge from the proceedings in sessions Case No. 147 of 2003.