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Judgment
4 paragraphs · 90 words
1.
The act of the accused in stabbing prosecution witness No. 1 amounts prima facie, on the evidence to an attempt to commit murder, and the
Depute Magistrate Should have committed the case to the Sessions and not tried it himself. We, therefore, set aside the conviction and direct that
the accused be committed to the Sessions on changes of attempt to murder Arumugam u/s 307, Indian Penal Code, and of voluntarily causing hurt
to Sittan and Jambulingam by means of an instrument for stabbing u/s 324, Indian Penal Code.