JAYAKODY Vs. SETTU

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in S. C. No. 111 of 2002 on the file of the Sessions Judge, Perambalur. There are totally 15 accused in this case.

(2.) THE short facts of the prosecution case relevant for deciding this criminal revision are as follows:

(3.) THE judicial Magistrate had taken the case on file as PRC. No. 20 of 2001 and on appearance of the accused copies under Section 207 of Cr. P. C. , were furnished to the accused and since the case is triable by the Court of Sessions the learned Judicial Magistrate has committed the case to the Court of Sessions Perambalur under Section 209 of Cr. P. C.