Unknown vs Mohamed Sali
2022 Latest Caselaw 13960 Mad

                                                                                    Crl.R.C.No.1045 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 04.08.2022

                                                           CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    Crl.R.C.No.1045 of 2022

                The Union Territory of Puducherry
                Represented by The Station House Officer
                Kottucherry Police Station
                Karaikal.
                (Crime No.113 of 2010)                                   ..    Petitioner

                                                              Vs

                1. Mohamed Sali
                2. Barathkumar                                           ..     Respondents

                Prayer: Criminal Miscellaneous Petition filed under Sections 397 and 439 of the
                Code of Criminal Procedure to set aside the judgment of the learned Sessions
                Judge, Karaikal made in C.A.No.03 of 2015 dated 30.06.2016 reversing the
                judgment of the learned Judicial Magistrate II, Karaikal made in C.C.No.327 of
                2010 dated 23.01.2015..


                                   For Petitioner      :     Additional Public Prosecutor
                                                             Pondicherry

                                   For Respondents :         Mr.M.Senthilkumar




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                                                                                  Crl.R.C.No.1045 of 2022




                                                       ORDER

The revision is filed aggrieved by the judgment of the learned Sessions

Judge, Karaikal dated 30.06.2016 in Crl.A.No.03 of 2015.

2. Under Section 378 of the Code of Criminal Procedure, an appeal will lie

to the appeal both from the order of Ordinary or Appellate order of acquittal.

Therefore, once the accused is acquitted by the judgment, only an appeal would

lie and a revision is not maintainable.

3. Therefore, this criminal revision is dismissed, however, with liberty to

file appropriate appeal.

                Index : yes/no                                                     04.08.2022
                Internet: yes/no

Speaking order/Non-speaking order drm

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

Crl.R.C.No.1045 of 2022

To

1. The Station House Officer The Union Territory of Puducherry Kottucherry Police Station Karaikal.

(Crime No.113 of 2010)

2. The Sessions Judge, Karaikal.

3. The Judicial Magistrate II, Karaikal.

4. The Public Prosecutor, Madras High Court.

5. The Additional Public Prosecutor, Pondicherry.

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

Crl.R.C.No.1045 of 2022

D.BHARATHA CHAKRAVARTHY. J.,

drm

Crl.R.C.No.1045 of 2022

04.08.2022

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