CHINNA AZHAGAN Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 18.01.2007 passed in Sessions Case No. 67 of 2006 by the Additional District Sessions Court, Fast Track Court No. 4, Bhavani, Erode District are being challenged in the present criminal appeal.

(2.) THE case of the prosecution is that the defacto complainant and the accused are teachers and both of them have served in same school. On 24.05.2005, at about 4 p.m., a miff has arisen in between them and their colleagues have desisted them. On the same day, at about 6 p.m., the accused has wrangled with the defacto complainant and pulled him down from 3rd floor and due to that, the defacto complainant has sustained various injuries including grievous in nature and after occurrence, he has given a complaint and the same has been marked as Ex.P.1 and registered in Crime No. 216/05. The complaint given by the defacto complainant has been marked as Ex.P.1.

(3.) THE Judicial Magistrate, Bhavani, after considering the facts has found that the offence alleged to have been committed by the accused is triable by the sessions court, committed the case to the court of sessions, Erode Division and taken on file in Sessions Case No. 67/06 and subsequently made over to the trial court.