STATE Vs. SHRIMATI NAIK

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the State.

(2.) RULE made returnable forthwith with the consent of the parties.

(3.) THIS is a second revision preferred by the State purportedly to be under sections 397/401 of Cr.P.C. and also under section 482 of Cr. P. C. This petition is filed challenging the Judgment and Order dated 8/5/2014 passed by the learned Sessions Judge, South Goa, Margao in Criminal Revision Application 26/2013. The said criminal revision before the learned Sessions Judge was on the order passed by the J.M.F.C dated 31/1/2013 vide which the J/M/F.C was prima facie satisfied that the offences under section 452, 427, 352, 506 and 380 of I.P.C. were made out against the P.I. Raju Raut Dessai, the P.S.I and the constable accompanying him as well as Madhu Naik, Kamlakant Naik and Rajeshree Naik. In the said order of J.M.F.C respondent i.e, the State was directed to register the F.I.R and supervise the investigation.