IN RE, Vs. KING EMPEROR

JUDGEMENT

(1.) The learned II Additional District and Sessions Judge, Tiruchirapalli vide letter bearing Reference D. No. 749 dated 29.08.2017, addressed to the Registry of this Court, sought certain clarifications, as contemplated under section 395 of The Code of Criminal Procedure, 1973 (hereinafter referred to as "The Code"), with respect to conduct of trial in S.C. Nos. 44 of 2014 and 161 of 2015 on its file. Such a clarification sought for by the learned II Additional District and Sessions Judge, Tiruchirapalli was ordered to be treated as a reference as contemplated under Sec. 395(2) of the Code and placed before this Court for passing appropriate orders thereof.

(2.) The facts leading to S.C. Nos. 44 of 2014 and 161 of 2015 on the file of the learned II Additional District and Sessions Judge, Tiruchirapalli and which necessitated the learned II Additional District and Sessions Judge, Tiruchirapalli to make the present reference are as follows:-

(3.) As per the letter dated 29.08.2017 of the Judicial Officer, it could be seen that there are three Sessions Case pending on his file namely Sessions Case No. 161 of 2015, 44 of 2014 and 20 of 2017. The sum and substance of the case of the prosecution in S.C. No. 44 of 2014:- S.C. No. 44 of 2014: