SIVA ALIAS SIVANANDAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These appeals have been preferred against the Judgment in S.C.No.410/2002 on the file of the Additional Sessions Court,Chengalpattu. A1, A3 and A4 in S.C.No.410 of 2002 have preferred Crl.A.No.53 of 2004 and A2 in S.C.No.410 of 2002 has preferred Crl.A.No.108 of 2004.

(2.) The short facts of the case sans irrelevant particulars, for deciding these appeals are as follows:

(3.) The case was taken on file by the learned Judicial Magistrate, Tambaram in PRC No. 5 of 2001 and on appearance of the accused copies under Section 207 Cr.P.C. were furnished to the accused and since the case is triable by the Court of Sessions, the learned Judicial Magistrate had committed the case to the Court of Sessions under Section 209 Cr.P.C. After committal, the learned Sessions Judge framed charges under Section 302 IPC r/w 34 IPC against the accused and when questioned the accused pleaded not guilty.