STATE OF TAMIL NADU Vs. WILLIAMS

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in S. C. No. 7/1996 on the file of the Second Additional Sessions Judge, Coimbatore. The State is the appellant herein.

(2.) THE case of the prosecution in brief is that on 30. 7. 1995 at about 22. 00 hours on the Combatore-Trichy road in between Sripathy theatre and bus stand the second accused entered into the mini lorry belonging to Milk producers Society and with the connivance of the first accused robed Rs. 77,200. 20/- from P. W. 1 by showing a knife and in the course of committing the offence A1 has caused simple injury on the left little finger of P. W. 1-Nagarajan. Hence A1 and A2 were charged under Section 397 IPC. The case was taken on filed by the learned Judicial Magistrate No. 3, Coimbatore, who has furnished copies of the documents to the accused under Section 207 of Cr. P. C. and since the offence is triable by a Court of Sessions, the learned Magistrate has committed the case to the Court of Sessions, Coimbatore, under Section 209 of Cr. P. C, who in turn has transferred the case to the Second Additional Sessions Judge, Coimbatore.

(3.) THE charges were framed by the learned trial Judge and when questioned the accused pleaded not guilty. On the side of the prosecution P. W. 1 to P. W. 9 were examined and Exs. P. 1 to P. 8 and M. Os. 1 to 6 were marked.