SUGANIYA Vs. THE SUPERINTENDENT OF CENTRAL

JUDGEMENT

(1.) The short point that arises for consideration in this batch of Habeas Corpus Petitions is, whether the judgments dated 21.12.2015 passed by the learned I Additional District and Sessions Judge, Thiruvallur in S.C.Nos.140 to 142 of 2007 convicting and sentencing the prisoners named in the petitions, is void on the ground that the judgments were written in English language?

(2.) Heard the learned counsel for the petitioners.

(3.) The petitioners are the relatives of the accused, who faced trial in S.C.Nos.140 to 142 of 2007 before the learned I Additional District and Sessions Judge, Thiruvallur for various offences, including offences under Sections 302, 149 and 120B IPC for three distinct incidents and were convicted and sentenced in each of the cases on 21.12.2015, pursuant to which they are undergoing the sentences. It may not be necessary to state the nature of sentence imposed by the trial Court on each of the prisoners, as that is not germane to the fact in issue in these Habeas Corpus Petitions. Suffice to say that the trial Court has written the judgments in English language in S.C.Nos.140 to 142 of 2007 on 21.12.2015, which is assailed on various grounds.