Vinoth @ Vinoth Kumar vs The State Represented By
2022 Latest Caselaw 10429 Mad

                                                                          CRL.R.C.(MD).No.592 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Reserved on      : 12.07.2022

                                              Pronounced on : 18.07.2022

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           CRL.R.C.(MD).No.592 of 2022
                                                      and
                                       CRL.M.P.(MD).Nos.7263 and 7265 of 2022

                Vinoth @ Vinoth Kumar                                    : Petitioner/Appellant/A2


                                                         Vs.

                The State represented by
                The Inspector of Police,
                Kollemcode Police Station,
                Kanyakumari District.
                Crime No.347 of 1999.                       : Respondent/Respondent/Complainant

                PRAYER: Criminal Revision Case has been filed under Section 397 and 401 of
                Cr.P.C, to call for the records and set aside the Judgment passed in C.A.No.171
                of 2004, dated 17.06.2022 on the file of the Additional District and Sessions
                Judge, Kuzhithurai confirming the Judgment passed in C.C.No.75 of 2000, dated
                03.08.2004 on the file of the learned Judicial Magistrate No.II, Kuzhithurai.


                                  For Petitioner   : Mr.S.Sivakumar
                                  For Respondent   : Mr.S.Manikandan
                                                     Government Advocate (Crl. side)


                                                       ORDER

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

CRL.R.C.(MD).No.592 of 2022

The Criminal Revision Petition is directed against the judgment passed in

C.A.No.171 of 2004, dated 17.06.2022 on the file of the learned

Additional District and Sessions Judge, Kuzhithurai, dismissing the appeal for

default.

2.The revision petitioner is the sole appellant in C.A.No.171 of 2004 and

is the second accused in C.C.No.75 of 2000 on the file of the learned Judicial

Magistrate No.II, Kuzhithurai.

3.The respondent police has registered a case in Crime No.347 of 1999 for

the offence under Sections 4(1)(aaa) and 11 of TNP Act r/w Rule 6 of Tamil

Nadu Rectified Spirit Rule, 1959 and after completing the investigation, filed the

final report before the learned Judicial Magistrate No.II, Kuzhithurai and the

same was taken on file in C.C.No.75 of 2000.

4.The learned Judicial Magistrate, after full-fledged trial, has passed a

judgment, dated 03.08.2004, acquitting the first accused under Section 248(1) of

Cr.P.C. and convicting the second accused for the offence under Section 4(1)

(aaa) of TNP Act and sentenced him to undergo two years Rigorous

Imprisonment and to pay a fine of Rs.5,000/-, in default, to undergo three months

Simple Imprisonment. Aggrieved by the said Judgment of conviction and

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CRL.R.C.(MD).No.592 of 2022

sentence, the petitioner/second accused has preferred an appeal in C.A.No.171 of

2004 and the learned Additional District and Sessions Judge, Kuzhithurai, has

passed the impugned order, dated 17.06.2022 dismissing the appeal for default.

For better appreciation, it is necessary to refer the order of the Appellate Court,

which reads as follows:-

“This Criminal Appeal is directed as against the Judgment and sentence passed by the learned Judicial Magistrate No.II, Kuzhithurai, dated 03.08.2004 in C.C.No.75 of 2000 thereby convicting the appellant/2nd accused for the offence under Section 4(1)(aaa) of the TNP Act.

Appellant and his counsel called absent. No representation till 04.00 p.m. Appeal dismissed for default, the Judicial Magistrate No. 2,Kuzhithurai is directed to execute the sentence through concern police.”

Challenging the said dismissal of the appeal, the present Criminal Revision came

to be filed.

5.The learned counsel for the petitioner would submit that the petitioner

could not appear before the learned Additional District and Sessions Judge,

Kuzhithurai, due to illness and the same was conveyed to his counsel, but the

petitioner's counsel could not appear before the concerned Court, that the

Appellate Court has failed to consider that the Mahazar witness had turned

hostile, that mere acceptance of the signature of the Mahazar witness will not

prove the prosecution case and that the above case itself was cooked up https://www.mhc.tn.gov.in/judis

CRL.R.C.(MD).No.592 of 2022

maliciously. The learned counsel would further submit that the Appellate Court

cannot dismiss the appeal for default or for non-prosecution and the same has to

be proceeded and disposed of on merits.

6.At this juncture, it is necessary to refer the Judgment of the Hon'ble

Supreme Court in Kisha Singh Vs. State of U.P. reported in (1996) 9 SCC 372,

and the Hon'ble Apex Court has held as follows:-

“....7.It will be seen that the very opening words of the Section require the Appellate Court to examine the petition of appeal and copy of the impugned judgment in considering whether there is any sufficient ground for interfering with the same. Sub-section (2) provides that the Court may call for the records of the case even at the preliminary stage.

It is, thus clear, that the duty of the appellate court to examine the petition of appeal and the judgment under challenge and to consider the merits of the case before dismissing the appeal summarily is not dependent on the appellant or his counsel appearing before the Court to press the appeal. As soon as a petition of appeal is presented under Section 382 or 383 it becomes the duty of the appellate court to consider the same on merits, even in the absence of the appellant and his counsel before dismissing the same summarily.............................................Here, the appellant's advocate was not present to argue the appeal when the case was called out and in the restoration application filed subsequently, attempt was made to explain the default, which, of course, did not succeed. The question is, whether in the circumstances, the High Court could have dismissed the appeal for default, and if not, whether the prayer for restoration should have been allowed. As is manifest from the https://www.mhc.tn.gov.in/judis

CRL.R.C.(MD).No.592 of 2022

provisions of Criminal Procedure Code, referred to above, the High Court should have either examined the appellant's petition of appeal and the judgment under challenge, itself or appointed a counsel to assist the Court, but could not have proceeded to dismissed the same on the ground that the Advocate for the appellant was not present. The position of a criminal appeal is not the same as in a civil appeal governed by the Civil Procedure Code. comparison of the provisions of Section 384 with those of Order 41, Rules 11 and 17 of the Civil Procedure Code clearly brings out the difference. Rule 17, Order 41 of Civil Procedure Code in express terms provides that an appeal may be dismissed on the ground of absence of the appellate when the appeal is called out, and Rule 19 provides for its restoration on the appellant offering sufficient cause for his non-appearance. In the case of a criminal appeal the corresponding provisions are not to be found in the Code of Criminal Procedure. On the other hand the Code in express terms requires the matter to be considered on merits. Thus a criminal appeal cannot be dismissed for non-prosecution, and this is the reason as to why the Criminal Procedure does not contain any special provision like Order 41, Rule 19. The law was correctly laid down in Shyam Deo Pandey & Ors. v State of Bihar, [1971] Suppl. SCR 133 a case governed by the old Criminal Procedure Code. The position in this regard remains the same under the new Code...”

7.In K.Muruganandam and Others Vs. State and Others reported in 2022

(2) Crimes 122 (SC), the Hon'ble Apex Court has held as follows:-

“....8.It is well settled that if the accused does not appear through counsel appointed by him/her, the Court is obliged to proceed with the https://www.mhc.tn.gov.in/judis

CRL.R.C.(MD).No.592 of 2022

hearing of the case only after appointing an amicus curiae, but cannot dismiss the appeal merely because of non-representation or default of the advocate for the accused (see Kabira vs. State of Uttar Pradesh 1981 (Supp.) SCC 76 and Mohd. Sukur Ali Vs. State of Assam MANU/SC/0155/2011: (2011) 4 SCC 729).”

8.Considering the above, it is clear that the position of law is well settled

and that the criminal appeal cannot be dismissed for default or for

non-prosecution.

9.In the case on hand, as already pointed out, the learned Additional

District and Sessions Judge, has passed the impugned order, dismissing the

appeal for default. Hence, this Court has no hesitation to hold that the impugned

order is not good in law and the same is liable to be set aside.

10.In the result, the Criminal Revision Case is allowed and the impugned

order, dated 17.06.2022 passed in C.A.No.171 of 2004, is set aside and the

appeal is remitted back to the learned Additional District and Sessions Judge,

Kuzhithurai for disposal of the same on merits and in accordance with law. The

learned Additional District and Sessions Judge is further directed to dispose of

the criminal appeal in C.A.No.171 of 2004 within a period of one month from

the date of receipt of a copy of this order and the petitioner/A2 is directed to

extend his co-operation in disposing the appeal within the time stipulated by this https://www.mhc.tn.gov.in/judis

CRL.R.C.(MD).No.592 of 2022

Court. Consequently, connected miscellaneous petitions are closed.

                                                                              18.07.2022
                Index        : Yes/No
                Internet : Yes/No
                sji

                To

1.The Additional District and Sessions Judge, Kuzhithurai.

2.The Judicial Magistrate No.II, Kuzhithurai.

3.The Inspector of Police, Kollemcode Police Station, Kanyakumari District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

5.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

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

CRL.R.C.(MD).No.592 of 2022

K.MURALI SHANKAR, J.

sji

Pre-delivery order made in

CRL.R.C.(MD).No.592 of 2022 and CRL.M.P.(MD).Nos.7263 and 7265 of 2022

18.07.2022

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