MAJOR K MATHEWS Vs. STATE

JUDGEMENT

(1.) THIS revision is filed against the order of dismissal, passed in Crl.M.P.No.3507 of 2007 in S.C.No.30 of 2006 on the file of I Additional Sessions Judge, Chennai, whereby the prayer of the petitioner for discharge was rejected.

(2.) BRIEFLY stating, the facts are as under:

(3.) THE above said versions in the petition for discharge would clearly expose the admission on the part of the petitioner, explaining his act at the time of occurrence.