KAMALASEKARAN Vs. STATE, REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The convicted accused is the appellant herein.

(2.) The respondent-State filed a Final Report in Crime No.378 of 2006 alleging commission of offence under Sections 279 and 304(A) of I.P.C by the accused.

(3.) After observing the formalities, the same was taken on file as C.C.No.367 of 2006 on the file of the learned Judicial Magistrate No.II, Kanchipuram.