P.JAMBHUKESAVAN Vs. STATE OF PUDUCHERRY U.T.

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment of conviction made by the learned Additional Sessions Judge, Karaikal, Union Territory of Puducherry, in S.C.No.72 of 2011, dated 28.02.2012.

(2.) The respondent police registered a case against the appellant for the offence under Section 307 and 324 of IPC in Crime No.54 of 2009 and after investigation laid a charge sheet before the learned Judicial Magistrate II, Karaikal, and the Magistrate taken the charge sheet on file in PRC.No.8 of 2011 and since the offence was triable only the Court of Sessions, has Committed the case to the Sessions Judge, Puducherry. The learned Sessions Judge, Puducherry, in turn, made over the case to the learned learned Additional Sessions Judge, Karaikal, for disposal, which was taken on file in S.C.No.72 of 2011.

(3.) Before the trial Court, in order to prove case of the prosecution, P.W.1 to P.W.7 were examined and Ex.P1 to Ex.P12 were marked and Material Objects 1 to 4 were produced. On the side of the defence, no one was examined and Ex.D1 was marked.