SIVAKUMAR @ SUKUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.101 of 2012, on the file of the Court of Principal Sessions Judge at Erode, is the appellant and he was charged, tried, convicted and sentenced vide judgment dated 1.10.2012, as under:- <FRM>JUDGEMENT_410_LAWS(MAD)3_2016.html</FRM>

(2.) The facts leading to the filing of this appeal briefly narrated, are as follows:-

(3.) The Court of Judicial Magistrate No.II, Erode, on filing of the final report, took it on file in PRC No.16/2009 and issued summons to the appellant/accused and on his appearance, furnished to him, copies of the charge sheet under Section 207 of Cr.P.C., and having found that the case is exclusively triable by the Sessions Court, committed it to the Principal Sessions Judge, Erode, who took it on file in S.C.No.101 of 2012.