K. GOPAL Vs. STATE

JUDGEMENT

(1.) THE convictions and sentences dated 27.02.2007 passed in Sessions Case No. 23 of 2007 by the Additional District and Sessions Court (Fast Track Court No. 1), Chennai are being challenged in the present Criminal Appeal.

(2.) THE case of the prosecution is that the accused is the husband of the defacto complainant by name Thulasi and father of P.W.2 viz., Shanthi. On 16.10.2005, at about 5.30 a.m., in Door No. 34/8, Namasivayam Street, Korrukupet, the defacto complainant and P.W.2 while sleeping, the accused has caused them to awake and demanded money. Since the defacto complainant has refused to concede the demand made by the accused, he sprinkled acid on the persons of the defacto complainant and P.W.2 and due to his overt acts, both the defacto complainant and P.W.2 have sustained injuries. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No. 1268 of 2005. The complaint given by her has been marked as Ex. P.1.

(3.) THE XV Metropolitan Magistrate, George Town, Chennai, after knowing the facts that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the Principal Sessions Court, Chennai and the same has been taken on file in Sessions Case No. 23 of 2007 and subsequently made over to the trial court.