RAMALINGAM Vs. DHAMODARAN

JUDGEMENT

(1.) THIS revision is against the order of the learned Chief judicial Magistrate, South Arcot at Cuddaore in Crl. M. P. No. 776/92 in CC. No. 8/92 dismissing the petition filed by the complaint under section 209 read with section 323 Code of Criminal Procedure.

(2.) THE petitioner filed a complaint before the learned chief Judicial Magistrate alleging mischief, attrocities and robbery on account of political animosity. This complaint has been taken on file by the learned chief Judicial Magistrate and after examining 9 witnesses on the prosecution side, the complainant filed this petition under sections 209 and 323 Code of criminal Procedure to commit this case to Sessions Court as the evidence discloses that offence has been committed under section 395 Indian Penal Code. This petition has been dismissed by the learned Chief Judicial Magistrate and hence this revision.