C.H.Nagapooshanarao vs State Rep. By
2022 Latest Caselaw 10612 Mad

                                                                  1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 20.06.2022

                                                                CORAM

                          THE HONOURABLE Mr. JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   CRL.A.No.715 of 2019

                          1. C.H.Nagapooshanarao
                          2. Karthi
                          3. Naresh

                                                                              .. Appellants/Accused 3, 4
                                                                                                  and 5

                                                                 .Vs.

                     State Rep. By
                     Inspector of Police (Crimes),
                     No.3, Muthialpet Police Station,
                     Chennai
                     Crime No.910 of 2013                                 .. Respondent / Complainant


                                  Criminal Appeal filed under section 378 of the Code of Criminal
                     Procedure, 1973, to set aside the judgement and sentence passed by the XIX
                     Additional Sessions Judge, Chennai in S.C.No.204 of 2014 dated 20.09.2019
                     by convicting the Appellants to undergo Rigorous imprisonment for seven
                     years for alleged offence under Section 397 IPC.


                                       For Appellants       :         Mr.K.Udaya Kumar
                                                                      for 1 and 2
                                                                      Mr.M.Aswin
                                                                      for 3
                                       For Respondent       :         Mr.S.Vinoth Kumar
                                                                      Government Advocate




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

The Criminal Appeal is allowed. The conviction and sentence

passed by learned XIX Additional Sessions Judge, Chennai 600 001 in Sessions

Case No.204 of 2014 on 20.09.2019, are set aside and the appellants

/Accused 3, 4 and 5 are acquitted of all charges. Fine amount, if any, paid

shall be refunded to appellants. Appellants are directed to be released

forthwith, if their detention is not required in any other case.

20.06.2022

rka

Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order

To

1. The Superintendent, Central Prison I , Puzhal.

2. The XIX Additional Sessions Judge, Chennai

3. The Additional Public Prosecutor, Chennai

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

D.BHARATHA CHAKRAVARTHY.,J

rka

CRL.A.No.715 of 2019

20.06.2022

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