RAYAR Vs. STATE

JUDGEMENT

(1.) CRL .R.C. No. 304 of 1980 is a reference under section 395 read with section 397, Criminal Procedure Code, by the learned Sessions Judge, South Arcot. The reference arises under the following circumstances.

(2.) THE accused was charged by the Inspector of Police, Chidambaram, for offences under sections 394 and 397, Indian Penal Code. The accused was committed to Sessions in P.R.C. No 10 of 1978 on the file of the J.S.C.M. Chidambaram, and it was numbered as S.C. No. 16 of 1979 and made over to the Assistant Sessions Judge, Chidambaram, for trial.

(3.) AGAINST the said conviction and sentence, the accused preferred an appeal from jail and the same was pending in Crl.A. No. 286 of 1979.