JUDGEMENT
P.N.Prakash,J. -
(1.)This criminal revision has been filed seeking to set aside the order dated 05.03.2019 passed in Crl. M.P. No. 1 of 2019 in S.C. No. 424 of 2018 on the file of the Court of the Sessions Judge (Mahila Court), Salem.
(2.)The petitioner is facing prosecution in S.C. No. 424 of 2018 before the Sessions Court (Mahila Court), Salem for the offences under Sections 302 and 201 read with Section 302 IPC. It is the case of the prosecution that the deceased Jayakodi was a lady of easy virtues; on 16.12.2011, the petitioner took her in his motorcycle to a forest area for having sex; Jayakodi demanded Rs. 1,000/-, which, the petitioner gave and thereafter, had sex with her; when he wanted to have second round, she insisted that he gives Rs. 1,000/- more, which resulted in an altercation, in which, it is alleged that the petitioner murdered Jayakodi and to cover up the murder, burnt her body.
(3.)The petitioner filed Crl. M.P. No. 1 of 2019 in S.C. No. 424 of 2018 under Section 227 Cr.P.C. seeking discharge from the prosecution, which has been dismissed by the Trial Court on 05.03.2019, aggrieved by which, the petitioner is before this Court.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.