STATE OF TAMIL NADU Vs. KALAIARASAN

JUDGEMENT

(1.) THE State, who has preferred an appeal against the order of acquittal against the accused, who has faced the charge under Sections 366a,376 and 506 (ii) of IPC in s. C. No. 230 of 2001 on the file of Additional Sessions Judge, thiruvarur, is the appellant herein.

(2.) AFTER taking cognizance of the offence, the learned Committal Magistrate, on appearance of the accused, had furnished the copies under Section 207 of Cr. P. C. and since the case is exclusively triable by the Court of sessions, had committed under Section 209 of Cr. P. C. . On appearance before the learned Sessions Judge, the charges under Sections 366a, 376, and 506 (ii) of IPC, were framed against the accused and when questioned, the accused pleaded not guilty.

(3.) ON the side of the Prosecution , P. Ws 1 to 18 were examined. Exs P1 to P21 were exhibited and M. Os 1 to 5 were marked.