SIVAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THE convictions and sentences, dated 30 -07 -2008 passed in Sessions Case No. 392 of 2007 by the Additional District and Sessions Court cum Fast Track Court, Thirupathur, Vellore District are being challenged in the present criminal appeal.

(2.) THE case of the prosecution is that all the accused are brothers and sons of one Kulandhai. On 07 -12 -2006, all the accused have hurled invectives against the defacto complainant and on the very same day, all of them have attacked defacto complainant, his father, mother and sister -in -law and thereby, attempted to murder them; the third accused has attacked the defacto complainant and her mother by using deadly weapon and thereby, caused injuries; the fourth accused has attacked the father of the defacto complainant by using deadly weapon and thereby,caused injuries. After occurrence, the defacto complainant has given the complaint, in question and the same has been registered in Crime No. 106 of 2006. The complaint alleged to have been given by the defacto complainant has been marked as Ex -P1.

(3.) THE Judicial Magistrate, Vaniyambadi after considering the facts that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the Trial Court and the same has been taken on file in Sessions Case No. 392 of 2007.