(1.) Two interesting questions of law have arisen in this suo motu Revision for consideration before this Court, which are as follows :
(2.) The short facts are the following : In a case of murder, the charge-sheet was filed before the Judicial First Class Magistrate, Karaikal against seven accused. The learned Magistrate committed the case to the Principal Sessions Judge, Pondicherry for trial. Thereafter, the learned Principal Sessions Judge made over the case for trial to the learned Additional Sessions Judge, Karaikal. The accused persons appeared before the said Court, which, in turn, framed charges against them for the various offences including of murder and recorded their statement pleading not guilty.
(3.) Then, the case was posted for the examination of witnesses to a later date. At this stage, the accused persons filed a petition before the learned Principal Sessions Judge, Pondicherry, requesting transfer or withdrawal from the Additional Sessions Judge on making some allegations against the Additional Sessions Judge and to post it either before himself or before some other competent Court. This petition for transfer was entertained and stay was granted.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN