AYYAKANNU AND FOUR OTHERS Vs. KESAVAN

JUDGEMENT

(1.) The petitioners are accused 1 to 5 in S.C. No. 141 of 1987 on the file of the Assistant Sessions Judge, Virudhachalam.

(2.) The circumstances that led up to the filing of the present petition may succinctly be stated:

(3.) The respondents also filed a private complaint before the Judicial Second Class Magistrate, virudhachalam in respect of the same occurrence for alleged offences under Sections 147, 148, 307, 323, 324 and 341 read with Sec. 34 I.P.C. against petitioners 1 and 3 to 5, who were arraigned as accused in the police case and also against the petitioner 2 and learned Magistrate, after taking the complaint on his file, committed the accused to Sessions complying with the procedure, which is now pending in the aforesaid Sessions case.