R BRITTO ANAND ALIAS BHARAT ANAND Vs. STATE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed on the part of the petitioners, praying to direct the respondent to register the criminal case against the said accused persons namely Kannan, Sridhar, Viji and two others under Section 307 I. P. C. and further to include the petitioner's name as one of the victims of the criminal acts committed by the said accused and to take further action according to law.

(2.) HEARD both.

(3.) ON the part of the learned Government Advocate on the criminal side, he would come forward and submit that a case has been already registered originally under Section 341, 323 IPC and subsequently it was altered into Sections 342, 323 and 326 IPC.