Palani @ Korapalani vs State Rep.By
2021 Latest Caselaw 15016 Mad

                                                                                Crl.R.C.No.151 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 27.07.2021

                                                           CORAM:

                            THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.151 of 2015
                                                          and
                                                 M.P.Nos.1 & 2 of 2015

                     Palani @ Korapalani                                              .. Petitioner

                                                             Vs.

                     State rep.by
                     The Inspector of Police,
                     Chinnasalem Police Station,
                     Chinnasalem.
                     (Crime No.221 of 2012)                                          .. Respondent

                     PRAYER : Petition filed under Section 397 read with 401 of the Criminal
                     Procedure Code, to set aside the order and judgment dated 22.01.2015 in
                     C.A.No.12 of 2014 on the file of learned Principal District Judge at
                     Villupuram and the sentenced imposed by learned Judicial Magistrate,
                     Kallakurichi dated 01.03.2014 made in C.C.No.372 of 2012 and acquit the
                     petitioner.

                                          For Petitioner     : No Appearance

                                          For Respondent     : Mr. R. Vinoth Raja,
                                                               Government Advocate


                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.R.C.No.151 of 2015

                                                        ORDER

The matter is heard through "Video Conference".

2. When the case was listed on 19.04.2021, there was no

representation for the revision petitioner. Hence, it was posted again on

14.06.2021, on that day also, there was no representation for the petitioner.

Hence, the Registry was directed to issue notice to the revision petitioner

returnable in six weeks and served.

3. When the case is called for hearing today, there is no

representation for the petitioner.

4. The case of the prosecution is that the accused attempted to

unveil the knot of the sheep from the cage. Suspension of sentence already

granted by this Court vide order dated 26.02.2015.

5. Taking into consideration, this Court as revision Court, can

interfere with the verdict of the lower Courts, only if the findings of the

lower Court is perverse. However, on perusing the evidence and findings

therefore, it cannot be termed as perverse.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.151 of 2015

6. In this view of the matter, the criminal revision case is

dismissed. Consequently, connected miscellaneous petitions are closed.

                                                                                    27.07.2021

                     AT
                     Index          :Yes/No
                     Internet       :Yes/No

                     To
                     1.The Inspector of Police,
                       Chinnasalem Police Station,
                       Chinnasalem.

2.The Principal District Judge, Villupuram.

3.The Judicial Magistrate, Kallakurichi.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.151 of 2015

RMT.TEEKAA RAMAN,J.,

AT

Crl.R.C.No.151 of 2015 and M.P.Nos.1 & 2 of 2015

27.07.2021

https://www.mhc.tn.gov.in/judis/