MUTHUMARI Vs. NAGARAJA AND RAJA

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in S. C. No. 16 of 2001 on the file of the Principal Assistant Sessions Judge, Coimbatore, dated 30. 10. 2001. The accused has been charged under Section 304 (B), 306 and 498 (A) IPC.

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this revision are as follows:-

(3.) THE case was taken on file by the Judicial Magistrate No. V, Coimbatore in P. R. C. No. 32 of 2000. The learned Judicial Magistrate has furnished copies to the accused under Section 207 of Cr. P. C. , on appearance of the accused on summons. Since the case is liable to be tried by a Court of Sessions, the learned Judicial Magistrate has committed the case to the Court of Sessions under Section 209 of Cr. P. C. The learned Sessions Judge after going through the records placed before him had framed charges against the accused under Section 498 (A), 304 (B) and 306 IPC and when questioned the accused pleaded not guilty. On the side of the prosecution P. W. 1 to P. W. 14 were examined and Ex. P. 1 to Ex. P. 14 were exhibited.