GEORGE FERNANDEZ Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in s. C. No. 431 of 2000 on the file of IV Additional Sessions Judge, Chennai. The accused was charged under Section 302 of IPC on the complaint preferred by p. W. 1, the father of the victim.

(2.) THE case was registered in Thirumangalam Police station Crime No. 284 of 1999. THE learned X Metropolitan Magistrate, on appearance of the accused on summon furnished copies under Section 207 Cr. P. C. to the accused since the case is triable exclusively by a Court of Sessions, the learned Judicial Magistrate has committed the case to the Court of Sessions under Section 209 Cr. P. C. for trial. THE learned Sessions Judge, Chennai, after summoning the accused had framed charge under Section 302 of IPC and when questioned the accused, the accused pleaded not guilty.

(3.) WHEN incriminating circumstances were put to the accused, the accused would deny his complicity with the crime.