INSPECTOR OF POLICE Vs. R JEEVA JOTHI

JUDGEMENT

(1.) THE suo mottu criminal revision petition has been taken on file by this Hon'ble Court, on coming to know about the irregularities committed by the learned Judicial Magistrate, Thiruthuraipoondi, while conducting an enquiry in a case in Crime No. 701 of 2003 on the file of the Inspector of Police, Vedaranyam Police Station. The Inspector of Police, Vedaranyam Police Station, on conclusion of the investigation of the case, filed a final report against these six accused for an offence under Sections 147, 148, 149, 214, 307, 307 r/w 114, 307 r/w 149, 450 IPC.

(2.) THE case of the prosecution is that the husband of the complainant was done to death by the first accused along with his henchmen and a case in S. C. No. 3 of 2003 was pending. The case was posted for trial on 21. 07. 2003. On 15. 07. 2003 all the accused under the leadership of the first accused, alleged to have visited the residence of the complainant for offering illegal gratification of Rs. 6,00,000/- to the complainant and her mother, in consideration of concealing the offence and to help the accused by not deposing against them.

(3.) A-1 was armed with iron rod and a bag containing cash. A-2 and A-3 was with a bag containing cash and knife, respectively. A-4 to A-6 were the members of the unlawful assembly. When the offer was refused by the complainant, it is the case of the prosecution that on the instructions of A-1, A-4 alleged to have made an attempt at the uncle of the complainant with his knife, which was warded of. However, he sustained cut injury on his right hand. It is alleged that such an attack has been made with a view to commit the murder of the witnesses.