MANICKARAJ Vs. STATE

JUDGEMENT

(1.) The appellant in Crl. A. (MD). No. 281 of 2017 is A1. The appellant in Crl. A. (MD). No. 406 of 2017 is A2. Both the accused were charged, tried and convicted by the Court of II-Additional District and Sessions Judge, Thoothukudi in S.C. No. 183 of 2015 vide the impugned judgment, dated 15.04.2016 and the details are as follows:

(2.) The facts leading to the filing of these appeals, relevant for the disposal of these cases, are briefly narrated as follows:

(3.) Upon receipt of the charge sheet in PRC. No. 61/2014, the committal court summoned both the accused and furnished them with a copy of the document under Section 207 Cr.P.C. and having found the case is triable by the Sessions Court, committed the same to the Principal Sessions Court, Thoothukudi and the said Court, in turn, made over the case to the Court of II-Additional District and Sessions Judge, Thoothukudi.