RAMU ALIAS RAMASWAMY Vs. STATE

JUDGEMENT

(1.) THE petitioner Ramu alias Ramaswamy, who was shown as A12 in the final report dated 12. 1. 1986 referable to Crime No. 361 of 1985 on the file of the Batlagundu Police Station, has filed this petition under Sec. 482, crl. P. C, to quash the proceedings against him now pending before the Court of sessions Judge, Anna District at Din-digul in S. C. No. 8 of l988.

(2.) IT would be relevant to state at this point of time that the other accused twenty in number were tried before the Court of sessions, Anna District at Dindigul in S. C. No. 58 of 1987 and by the judgment dated 17. 2. 1988, the trial Court while convicting A2 (Ponram) , A3 (Irulappan)and A4 (Ottali) acquitted all the other accused. Even in S. C. No. 38 of 1987 charges had been framed against the petitioner but later due to his absence, the case against him was split up and the trial against others proceeded leading to the judgment referred above.

(3.) IN the light of the submissions made, I am of the view that even if the entire material on record, is taken into consideration, it will not constitute the offences alleged against the petitioner. The statement of P. Andavar, Kamaraj and Paulraj who are witnesses No. 16 to 18 in the final report is to the following effect: