VENKATRAYAN Vs. STATE

JUDGEMENT

(1.) The petitioner has come up with this original petition seeking to withdraw the appeal in Criminal Appeal No. 55 of 2014 pending on the file of the learned Principal Sessions Judge, Namakkal Sessions Division, to this court so as to be heard along with Crl.R.C. No. 1030 of 2014 pending on the file of this court.

(2.) The facts of the case in brief would be as follows:-

(3.) On the information of Mr. Ganapathy Gounder, a case in Crime No. 162 of 2012 was registered for the alleged offences punishable under Sections 307 r/w 34 and 506(ii) of IPC against the petitioner herein and one Mr. Suresh. On completing the investigation, the respondent filed the final report in the said case against the petitioner and Suresh and the case was, later on, committed to the Court of Session. The learned Sessions Judge, Namakkal, took cognizance and thereafter, made over the same to the learned Assistant Sessions Judge, Tiruchengode, for trial in S.C. No. 71 of 2013.