STATE Vs. R SASIKALA

JUDGEMENT

(1.) THIS revision has been preferred against the order passed by the learned Chief Judicial Magistrate No. I, Dharmapuri at Krishnagiri, in crl. M. P. No. 421 of 2003 in C. C. No. 1 of 2003. The petitioners, who are arrayed as a6 and A7 in C. C. No. 1 of 2003, have filed Crl. M. P. No. 421 of 2003 under Section 239 of Cr. P. C. , for discharge.

(2.) THE learned trial Judge after going through the records and also after giving due deliberations to the submissions made by the learned counsel appearing for the petitioners and the Deputy Legal Adviser for the respondent, has held that there is prima facie no material produced by the prosecution to proceed against the petitioners viz. A6 and A7 and accordingly, discharged both A6 and A7 from the charges levelled against them. Aggrieved by the findings of the learned Chief Judicial Magistrate No. I, (Special Judge), dharmapuri at Krishnagiri, the State has preferred this revision.

(3.) IN the result, the revision is dismissed confirming the order pased in Crl. M. P. No. 421 of 2003 in C. C. No. 1 of 2003 on the file of the Chief Judicial Magistrate No. I, (Special Judge), Dharmapuri at Krishnagiri. .