RAJESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Appeal has been filed against the conviction and sentence imposed by the learned Sessions Judge, Chennai in S.C.No.277 of 2016, dtd. 15/2/2021.

(2.) The respondent-Police have registered a case against the appellants and 2 others in Crime No.895 of 2015 for the offences punishable under Ss. 498A and 306 of IPC. After investigation, laid a charge sheet before the learned IX Metropolitan Magistrate, Saidapet, Chennai and the same was taken on file in P.R.C.No.54 of 2016. After completing the formalities, since the offences are especially triable by the Court of Session, the learned Metropolitan Magistrate, Saidapet, committed the case to the learned Principal Sessions Judge, Chennai. The learned Principal Sessions Judge taken the case on file in S.C.No.277 of 2016 and made over to the learned Sessions Judge, Mahila Court, Chennai.

(3.) After completing the formalities under Sec. 207 Cr.P.C., since there was a prima facie material to frame charge against the appellants, the learned Principal Sessions Judge, farmed charges for the offences under Ss. 498-A and 304 (B) of IPC.