KANAGARAJ ALIAS DURAISAMY ALIAS GANESH Vs. STATE

JUDGEMENT

(1.) THE Revision is filed challenging the order passed by the learned additional District Judge (FTC I), Erode in crl. M. P. No. 29 of 2008 in S. C. No. 8 of 2008.

(2.) THE prosecution filed the aforesaid petition under Section 311 of the Code of criminal Procedure seeking to mark the first Information Report in connection with a different occurrence alleged as against the petitioner herein for the purpose of proving the bad antecedents of the petitioner ranked as A1.

(3.) THE Court heard the submissions made on either side.