VELLAISAMY THEVAR Vs. STATE

JUDGEMENT

(1.) IN respect of series of three incidents, that took place at about 3. 30 p. m. on 24. 10. 1984 at East Koppuchithampatti, constituting a single transaction, the then INspector of Police, Panthalgudi Circle, filed a final report under Sec. 173 (2), Crl. P. C for various offences against 26 accused, which was taken on file, as P. R. C. No. 3/85 on the file of the Judicial second Class Magistrate, Aruppukottai.

(2.) ON committal, Court of Session, Ramanathapuram division at Madurai , took the case on its file as S. C. No. 198 of 1986. It appears, one of the accused, namely, accused-18 Bose jumped bail and was absconding. Consequently, the case against him was split up and numbered as S. C. No. 40 of 1987.

(3.) ON committal, the case had been taken on file by court of Session, Ramanathapuram Division at Madurai, as stated above.