MURUGAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 03. 10. 2002 passed in SC. No. 289/2001 by the learned Additional Sub Judge (FTC-V) Chennai convicting and sentencing the each of the appellants/a1 to A4 herein for the offence under section 341 of IPC to under go 15 days of Rigorous Imprisonment and for the offence under Section 332 of IPC to undergo 1 year Rigorous Imprisonment and for the offence under Section 336 of IPC to undergo one month Rigorous Imprisonment and for the offence under Section 3 (1) of the Tamil Nadu Public Properties prevention of Damages Act to undergo one year Rigorous Imprisonment and ordering the sentences to run concurrently.

(2.) THE case of the Prosecution is as follows:-

(3.) THE case was taken on file in CC. No. 2507/2001 on the file of the learned II metropolitan Magistrate, Egmore. Since the offence under Section 307 read with section 34 of IPC is triable by the Court of Sessions, the learned II metropolitan Magistrate committed the case to the Principal Sessions Court, chennai, who transferred the case to III Additional Sessions Judge and at the stage of trial, the case was transferred to the learned Additional Sub Judge (FTC-V) Chennai.