MANIKANDAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellants herein to set aside the judgment and conviction passed on 14.08.2007 in S.C.No.157 of 2006 by the learned Additional Sessions Judge (Fast Track Court No.I), Tiruchirapalli.

(2.) The appellants are all Accused Nos.1 to 3 in S.C.No.157 of 2006 on the file of the Additional District and Sessions Judge, Fast Track Court No.I, Trichy.

(3.) Initially, P.W.12 Mr.Kandhasamy when he was working as Inspector of Police Viralimalai Police Station, laid a charge sheet in the Court of Judicial Magistrate No.II, Trichy, against the appellants for the offences punishable under Section 148 r/w 149, 307, 307 r/w 149, 326 and 506 (ii) IPC. Since the other accused namely, Muruganantham and Shanmugam have not appeared before the Magistrate Court regularly, the case against them was split up into separate P.R.C. and thereafter, the case in respect of the appellants, was committed to the Court of Sessions, Trichy, for further proceedings. After receiving the case records, the learned Principal District Judge, take the case on file in S.C.No.157 of 2006 and assigned the same to the learned Additional District and Sessions Judge, Fast Track Court No.I, Trichy, for further proceedings.