R K YADAV Vs. STATE

JUDGEMENT

(1.) THE petitioners, who are the accused in C.C.No.226 of 2006, on the file of the learned District Munsif cum Judicial Magistrate, Nanguneri, Tirunelveli District facing prosecution under Sections 323 and 325 r/w 34 I.P.C., have come forward with this petition under Sec. 482 Cr.P.C., seeking to quash the said criminal proceedings against them.

(2.) HEARD the learned counsel for the petitioners and the learned Government Advocate (Crl.Side) appearing for the respondent.

(3.) SINCE, an important question of law that the Criminal Court has no jurisdiction to try the offender, who shall be subject to the naval law is raised, it requires a great deal of discussion in respect of various provisions of the India Navy Act of 1957, the Indian Army Act of 1950 and the Indian Air Force Act, 1950 and also the relevant Rules.