RAVIDNRAN Vs. PRABHAKARAN

JUDGEMENT

(1.) Short question arising for consideration in this criminal revision is the correctness of the finding of the Sessions Judge that what is required to be determined by a trial Magistrate at the stage of Section 245(1) Cr.P.C. is to determine if there is a prima facie case to frame charge under Section 246 Cr.P.C. or not.

(2.) Short facts borne out from the complaint, relevant for disposal of this case, are as follows:

(3.) Heard the learned counsel for the revision petitioners/accused, learned counsel for the complainant/respondent and the learned Public Prosecutor.