MUTHUSAMY Vs. STATE

JUDGEMENT

(1.) The above revision is directed against the framing of charges in C. C. No.63 of 2006, dated 12.07.2007, on the file of the learned Judicial Magistrate No. II, Ponneri.

(2.) The main point that is urged in the above Criminal revision case is that before framing the charges against the accused/ petitioners herein, they were not given an opportunity of hearing at all. The entries in the 'a' Diary which is available at page 7 of the typed set read as follows:

(3.) In support of his above contention viz. the accused should be heard before framing of the charges, the learned counsel for the petitioners placed reliance on