KOLINGIAMMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS revision has been preferred by P. W. 7,kolingiammal, the widow of one of the victims in the double murder case in S. C. No. 52 of 2002 on the file of the learned District Judge,perambalur.

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

(3.) THE learned Judicial Magistrate Perambalur had taken the case on file and after furnishing copies under Section 207 of Cr. P. C. had committed the case to the Court of Sessions Under Section 209 of Cr. P. C. and on appearance of the accused, the learned Sessions Judge has framed charges under Sections 302 IPC (2 counts) against A1 and under Section 302 IPC r/w 114 IPC against A2 to A4 and when questioned the accused pleaded not guilty.