KITTUSAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in S. C. No. 47 of 2004 on the file of the Additional Sessions judge, Dharapuram, by the complainant. The charge sheet was filed against A1 and A2 under Section 307 and 323 IPC.

(2.) THE learned Judicial Magistrate, Dharapuram, after furnishing the copies to the accused under Section 207 of cr. P. C. , on his appearance on summons, had committed the case to the Court of Sessions under Section 209 of Cr. P. C.

(3.) ON appearance of the accused, the learned Trial Judge had framed the charges under Section 307 and 323 IPC and when questioned the accused pleaded not guilty. On the side of the prosecution, P. W. 1 to P. W. 8 were examined and Ex. P. 1 to ex. P. 7 were marked. No material objects were marked before the Trial Court.