C.H.NAGAPOOSHANARAO Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellants/Accused No.3, 4 and 5 aggrieved by the judgement of the XIX Additional Sessions Judge, Chennai dtd. 20/9/2019 in S.C.N.204 of 2014 in and by which all the three appellants were convicted by the Trial Court for an offence under Sec. 397 of IPC and were sentenced to undergo seven years Rigorous Imprisonment.

(2.) On 30/12/2013, when PW10 was on duty at the H3, Muthialpet Police Station, the statement obtained from PW1-Liyagath Ali from the Hospital was reduced into writing and a case in Crime No.910 of 2013 was registered under Sec. 397 of IPC. The same was taken up for investigation by PW10 and after investigation, he laid a charge sheet against totally nine accused in the case proposing them guilty under Sec. 120B r/w 395 of IPC and 395 r/w Sec. 397 of IPC.

(3.) The case was taken on file as PRC No.37 of 2014 by the learned XV Metropolitan Magistrate and on appearance of the accused, copies were furnished and the case was committed to the Sessions Court, upon which the case was taken on file as S.C.No.204 of 2014 and was made over to the Trial Court.