V DHASIAH Vs. STATE OF MADRAS

JUDGEMENT

(1.) The accused in S.T.C. No. 2551/90 on the file of Judicial Magistrate II, Kuzhithurai, have filed this petition under Section 482 Cr. P.C. praying to call for the records in the above case and quash the proceedings.

(2.) Short facts arc: The respondent filed charge sheet against the petitioners for offences under Sections 294(b) and 506(1) I.P.C. The allegations in the charge sheet arc that, on 27.9.1990 at 6.30 a.m. at Ananvilai Ammankoil, accused 1 and 2 had talked about witness No.1 in a defamatory manner and also threatened that they would do away the family of witness No.1 and had also throttled his neck.

(3.) Mr. Paul Vasanthakumar learned counsel appearing for the petitioners, would submit that