PANDURANGAM Vs. THE STATE BY INSPECTOR OF POLICE, THIRUKAZHUKUNDREM CHENGALPATTU DISTRICT AND THIRTY FOUR OTHERS

JUDGEMENT

(1.) CRL . M.P. No. 5743 of 1986 has been filed by the first accused Pandurangan, in C.C. No. 694 of 1985, relating to Crime No. 155/84, to direct the J.F.C.M., Chengalpattu to deal with C.C. No. 694 of 1985 as a P.R.C. and commit the same for trial to the court of Sessions, Chengalpattu, to be tried successively with S.C. No. 90/85.

(2.) THE first respondent is the State represented by the Inspector of Police, Thirukalikundram, Chengalpattu District. Respondents 19 to 35 and the petitioner in Crl.M.P. No. 5743 of 1986 are the accused in Crime No. 156 of 1984, out of which Crl. M.P. No. 8542 of 1986 arises. Elumalai, a resident of Nemilikuppam, is the deceased in S.C. No. 90 of 1985 and has been wrongly impleaded as a respondent. Respondents 3 to 18 are the prosecution witnesses in S.C. No. 90 of 1985, which relates to Crime No. 156 of 1984, and they are residents of Nemilikuppam.

(3.) CRL . M.P. No. 8923 of 1986 has been filed by one Chidambaram Chetty, complainant in Crime No. 155 of 1984 and who is an accused in Crime No. 156 of 1984 to implead himself as a respondent in Crl.M.P. No. 8542 of 1986.