MANIKANDAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is focussed as against the order passed in M. C. No. 5 of 2007 in S. C. No. 82 of 1997 on the file of the learned Sessions Judge (Mahila Court), Tirunelveli, dated 30. 08. 2007.

(2.) HEARD the learned Counsel for the appellants. Originally, this petition has been filed to quash the proceedings in M. C. No. 5 of 2007 in S. C. No. 82 of 1997 on the file of the learned Sessions Judge (Mahila Court), Tirunelveli, dated 30. 08. 2007. Subsequently, the learned Counsel for the appellants understanding that under Section 449 Cr. P. C. , the appeal itself would lie, he filed a memo to the effect and accordingly, the Criminal Original Petition is converted into appeal.

(3.) A glaring injustice resulted in view of the ex facie and prima facie illegal order passed by the learned Sessions Judge (Mahila Court), Tirunelveli.