MANJULA BAI Vs. M. SRINIVAS

JUDGEMENT

(1.) The Office has raised objections regarding maintainability of the appeal before this Court on the ground that the offences alleged against accused Nos.1 and 2 are punishable under Ss. 468, 419 and 420 of IPC and the impugned judgment and order is passed by XLI Additional Metropolitan Magistrate, Bangalore and therefore, the appeal ought to have been filed before the Sessions Court under Sec. 372 Cr.P.C, instead of filing it under Sec. 378(4) Cr.P.C. before this Court.

(2.) Heard learned counsel for the appellant/Legal representative of the aggrieved person and perused the record.

(3.) A First Information Report was given against the respondent Nos.1 and 2/accused. Based on the same, a criminal case came to be registered and after conducting detailed investigation, respondent No.3 - Police filed charge sheet against respondent Nos.1 and 2/accused for the offences punishable under Ss. 468, 471, 419, 420 and 120(B) r/w Sec. 34 of IPC before the XLI Additional Metropolitan Magistrate, Bangalore.