KADIRVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) 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. 1, Kancheepuram.

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

(3.) THEY filed Criminal Miscellaneous Petition Nos. 1901 and 1904 of 2005 in PRC no. 2 of 2005 praying to furnish a copy of the statement of the accused Kadiravan given before the learned Judicial Magistrate no. 1, Kancheepuram on 24-11-2004.