Kothandaraman @ Kothandaramiah vs Muniappa
2022 Latest Caselaw 18019 Mad

                                                                                 Crl.R.C.No.700 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 02.12.2022

                                                          CORAM:

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                    Crl.RC.No.700 of 2019

                     1.Kothandaraman @ Kothandaramiah
                     2.Sathish
                     3.Harish
                     4.Sekar
                     5.Kala                                                      ...    Petitioners

                                                             Vs.
                     Muniappa                                                    ... Respondent

                     PRAYER:
                         Criminal Revision Case filed under Sections 397 and 401 of the
                     Code of Criminal Procedure, to set aside the conviction and judgment in
                     CA.No.1 of 2018 of the learned Additional District and Sessions Judge,
                     Hosur dated 16.04.2019 thereby confirming the conviction and judgment
                     passed in CC.No.38 of 2012 of the learned Judicial Magistrate No.I,
                     Hosur dated 29.11.2017 convicting and sentencing petitioners for the
                     offence under Section 323 of IPC and imposed fine amount of Rs.1,000/-
                     on each and in default two months simple imprisonment.


                                  For Petitioners         : Mr.K.Thiruvengadam

                                  For Respondent          : M/s.N.Surekha



https://www.mhc.tn.gov.in/judis
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                                                                                    Crl.R.C.No.700 of 2019


                                                           ORDER

This criminal revision is directed as against the judgment in

CA.No.1 of 2018 of the learned Additional District and Sessions Judge,

Hosur dated 16.04.2019 thereby confirming the conviction and judgment

passed in CC.No.38 of 2012 of the learned Judicial Magistrate No.I,

Hosur dated 29.11.2017 convicting and sentencing petitioners for the

offence under Section 323 of IPC and imposed fine amount of Rs.1,000/-

on each and in default two months simple imprisonment.

2. Heard, Mr.K.Thiruvengadam, the learned counsel for the

petitioners and M/s.N.Surekha, the learned counsel for the respondent.

3. It is seen that the courts below convicted the petitioners for

the offence under Section 323 of IPC and imposed sentence to pay a sum

of Rs.1,000/- each as fine, in default to undergo two months simple

imprisonment.

4. The learned counsel for the petitioners would submit that the

petitioners had already paid the fine amount.

5. Therefore, nothing survives in this revision for adjudication. https://www.mhc.tn.gov.in/judis

Crl.R.C.No.700 of 2019

Accordingly, this criminal revision is dismissed.

                                                                                02.12.2022

                     Speaking/non-speaking
                     Index      : Yes/No
                     Internet   : Yes
                     lok

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

Crl.R.C.No.700 of 2019

G.K.ILANTHIRAIYAN, J.

lok To

1.The learned Additional District and Sessions Judge, Hosur

2.The learned Judicial Magistrate No.I, Hosur

Crl.RC.No.700 of 2019

02.12.2022

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