KUPPURAJ AND ORS. Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 29.10.2008 passed in Sessions Case No. 326 of 2007 by the Additional District and Sessions Court (Fast Track Court), Vellore are being challenged in the present Criminal Appeal. The case of the prosecution is that on 2.9.2006 at about at about 2.30 p.m., in TAS-MAC shop, both the accused berated the defacto complainant by using filthy words and subsequently attacked him with an intention to murder and thereby caused injuries. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No. 761 of 2006.

(2.) On receipt of the complaint, the Investigating Officer, viz., P.W.9 has taken up investigation and examined connected witnesses and after completing the same, laid a final report on the file of Judicial Magistrate Court No. 3, Vellore and the same has been taken on file in P.R.C. No. 17 of 2006.

(3.) The Judicial Magistrate No. 3, Vellore, 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 court of Sessions, Vellore Division and the same has been taken on file in Sessions Case No. 326 of 2007.