S.Murugesan vs A.Murugesan
2023 Latest Caselaw 4429 Mad

                                                                            Crl.R.C(MD)No.570 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.04.2023

                                                        CORAM

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                               Crl.R.C(MD)No.570 of 2018

                     S.Murugesan                            ... Petitioner/
                                                                   Defacto Complainant

                                                          Vs.

                     1.A.Murugesan
                     2.R.Rajendran
                     3.V.Muthupandian                       ... Respondents 1 to 3/
                                                                  Accused

                     4.The Inspector of Police,
                       District Crime Branch,
                       Madurai District.
                       In Crime No.3 of 1997.               ... 4th Respondent/Complainant



                     PRAYER: Criminal Revision Case filed under Section 397 read with
                     Section 401 of the Code of Criminal Procedure, to call for the
                     records and set aside the order passed by the learned Principal
                     Sessions Judge, Madurai in Crl.M.P.No.3939 of 2017 in unnumbered
                     C.A.No..... of 2017, dated 11.06.2018.


                                  For Petitioner       : Mr.S.Sankar

                                  For R – 1            : Mr.G.Balasubramanian

                                  For R – 2            : Mr.S.Vellaichamy




https://www.mhc.tn.gov.in/judis
                     1/4
                                                                            Crl.R.C(MD)No.570 of 2018


                                                         ORDER

This revision has been filed as against the order passed

by the learned Principal Sessions Judge, Madurai in Crl.M.P.No.3939

of 2017 in unnumbered C.A.No..... of 2017, dated 11.06.2018,

thereby dismissing the petition to condone the delay of 57 days in

filing the appeal as against the order of acquittal.

2.As per the decision of the Full Court Judgment of this

Court reported in 2020 (4) CTC 1 [K.Rajalingam Vs.

R.Sunganthalakshmi], the appeal as against acquittal lies before

this Court. Hence, the petitioner is at liberty to file an appeal as

against the order of acquittal passed by the trial Court before this

Court in accordance with law.

3.With the above direction, this Criminal Revision Case

is disposed of.

                                                                         18.04.2023

                     NCC             : Yes/No
                     Index           : Yes/No
                     Internet        : Yes
                     ps

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

Crl.R.C(MD)No.570 of 2018

To

1.The Principal Sessions Judge, Madurai.

2.The Inspector of Police, District Crime Branch, Madurai District.

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

Crl.R.C(MD)No.570 of 2018

G.K.ILANTHIRAIYAN, J.

ps

Order made in Crl.R.C(MD)No.570 of 2018

18.04.2023

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