I S VASU Vs. KRISHNAN

JUDGEMENT

(1.) THIS revision has been preferred by P. W. 8 in S. C. No. 520 of 2000 on the file of IV Additional Sessions Judge, City Civil Court, Chennai. Both A1 and A2 have been charged under Section 302 r/w 201 of IPC.

(2.) THE case was taken on file by XVII Metropolitan Magistrate, Chennai and after furnishing the copies to the accused under Section 207 of Cr. P. C. On his appearance on summons, committed the case to the Court of Sessions under Section 209 of Cr. P. C. since the case is exclusively triable by a Court of Sessions. The learned Sessions Judge, has framed charges under Section 302 r/w 201 of IPC against A1 and A2 and when questioned, the accused pleaded not guilty.

(3.) ON the side of the Prosecution , P. Ws 1 to 20 were examined. Exs P1 to P26 were exhibited. M. O. 1 to M. O. 10 were marked.