IN RE: NALLA BALIGADU AND ORS. Vs. STATE

JUDGEMENT

(1.) THE Station House Officer, Pulivendla, filed a charge sheet against seven persons for offences under Sections 147, 148, 324 and 302 I. P. C. and Section 4(1), Madras Prohibition Act. The Stationary Sub -Magistrate, Pulivandla before whom the charge -sheet was laid, held an enquiry under' Chapter 18, Criminal P.C., and, in exercise of the powers conferred on him by Section 209 of that Code, discharged accused 1 to 3 in respect of the offence under Section 302, I. P. C. This is what he said,

(2.) THE question which we have to answer may be thus formulated:

(3.) THE next section we have to pay attention to is 209 (1) which provides,