SUJIN Vs. STATE REP

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the proceedings in C.C.No.42 of 2015 pending on the file of the learned Judicial Magistrate No.II, Kuzhithurai, Kanyakumari District.

(2.) It is seen from records that there is a case in counter and in both the case as well as the counter case, the final report has been filed and it is pending in C.C.No.42 of 2015 and C.C.No.123 of 2014 before the same Court. The final report has been filed in both the cases on the ground that the respondent Police was not able to find out who was the real aggressor in the case.

(3.) The learned counsel for the petitioners brought to the notice of this Court several infirmities that have been found in the case of the prosecution. The infirmities that have been pointed out by the learned counsel for the petitioners requires to be dealt with only at the stage of appreciation of evidence. This Court cannot undertake such an exercise in exercise of its jurisdiction under Section 482 of Cr.P.C.