M.RAMAMOORTHY Vs. STATE

JUDGEMENT

(1.) This revision has been filed seeking to set aside the order passed by the learned Chief Judicial Magistrate, Krishnagiri, in Crl.M.P.No.12926 of 2023 in Spl.C.C.No.04 of 2011 dtd. 11/10/2023, whereby the trial Court has dismissed the petition filed under Sec. 216 of Cr.P.C. to alter the charges framed against the accused and proceed further according to law in Spl.C.C.No.04 of 2011.

(2.) The case of the prosecution is as follows:

(3.) Learned counsel for the petitioners would submit that when the second petitioner/A2 is an individual, the charge against him for the offence under Sec. 12 P.C. Act and Sec. 109 IPC cannot be sustained and thereby, he would submit that charge has to be altered and the revision has to be allowed.