LAKSHMANANSUMAN Vs. STATE, REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the framing of charges against the petitioners in S.C.No.164,2016, by the learned I Additional District and Sessions Judge, Cuddalore.

(2.) The case of the prosecution is that there was previous enmity between the deceased persons and A 1. On 21.05.2016, at about 8.00 a.m., all the accused persons joined together and formed into an unlawful assembly with deadly weapons and attacked the deceased persons, as a result of which the deceased persons were killed on the spot. An FIR was registered by the respondent Police, and on completion of the investigation, a Final Report was laid against all the petitioners for an offence under Sections 147,148,449,302 r/w 34 and 506 (ii) IPC.

(3.) The case was committed to the I Additional District and Sessions Court, Cuddalore, and the same was taken on file in S.C.No.164 of 2016. The learned I Additional District and Sessions Judge,Cuddalore proceeded to frame charges against the accused persons under Section 228 of Cr.P.C.