PERIYASAMY Vs. STATE

JUDGEMENT

(1.) THE above criminal revision case has been filed praying to set aside the order dated 16. 7. 2004 made in Crl. M. P. No. 74 of 2004 in S. C. No. 16 of 2003 on the file of the Additional Sessions Court/fast Track Court, Namakkal.

(2.) TODAY, when the above Revision Case was taken up for consideration, on a perusal of the materials placed on record and upon hearing the learned counsel for the petitioners, it comes to be seen that originally a case was registered against the petitioners under Section 307 I. P. C. and on a later stage at the time of framing of the charges on an application filed on the part of the prosecution, three more Sections have been added i. e. , Sections 323, 324 and 436 of I. P. C. and it is the subject matter of the above criminal revision case.

(3.) ON the part of the learned counsel appearing on behalf of the petitioners in the criminal revision case, he would argue to the effect that while the major charge under Section 307 itself is there, the lower court should not have gone into adding up of Sections 323, 324, and 436 I. P. C, that too, without the ingredients being made available but on the part of the lower court as per its order, it would see that sufficient ingredients being made out for those sections to be added.