Subash Chandra Bose vs State Represented By
2023 Latest Caselaw 329 Mad

                                                                                Crl.R.C.No.1000 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 05.01.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             Crl.R.C.No.1000 of 2020

                     Subash Chandra Bose                                ... Petitioner

                                                         Vs.

                     State represented by
                     Inspector of Police,
                     Perugavazhanthan Police Station,
                     Thiruvarur District.
                     (Crime No.41 of 2018)                          … Respondent

                     Prayer: Criminal Revision Petition filed under Section 397 read with 401
                     Criminal Procedure Code, to set aside the order passed by the learned
                     Principal District and Sessions Judge, Thiruvarur in C.A.No.4 of 2020 dated
                     28.09.2020 that the Criminal Appeal is partly allowed the sentence and
                     conviction imposed by the learned Chief Judicial Magistrate, Thiruvarur in
                     S.C.No.9 of 2019 by the judgment dated 19.12.2019 thereby convicting the
                     appellant under Section 325 of I.P.C. had been modified and the appellant is
                     convicted for the offence punishable under Section 324 of I.P.C. and
                     sentenced to undergo 6 months rigorous imprisonment and the fine amount
                     if any paid by the appellant shall be adjusted and the conviction and
                     sentence passed by the Chief Judicial Magistrate, Thiruvarur in S.C.No.9 of


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https://www.mhc.tn.gov.in/judis
                                                                                       Crl.R.C.No.1000 of 2020

                     2019 with regard to offence under 294(b) and 506(ii) I.P.C. is set asided
                     and the appellant is acquitted from the said charges. The period of detention
                     already undergone by the appellant during the entire period in this case, is
                     hereby set off and the trial Court is directed to secure the appellant to
                     undergo the remaining period of imprisonment.


                                              For Petitioner         : Mr.S.Yogaraja Sekar
                                                               for Mr.Swami Subramanian

                                              For Respondent : Mr.R.Murthi
                                                          Government Advocate (Crl.side)


                                                         ORDER

This Revision has been filed by the petitioner as against the order in

C.A.No.4 of 2020 on the file of the learned Principal District and Sessions

Judge, Thiruvarur by order dated 28.09.2020.

2.Today, when the matter was taken up for hearing, learned counsel

for the petitioner submitted that the Revision Petitioner does not want to get

along with the Revision since, he has undergone the sentence of

imprisonment imposed on him. Therefore, nothing survives for any further

adjudication and prayed that this Revision may be dismissed as infructuous.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1000 of 2020

3.In view of the above submission made by learned counsel for the

petitioner, this Criminal Revision Petition is dismissed as infructuous.

05.01.2023

Index: Yes/ No Speaking Order : Yes/ No gba

To

The Principal District and Sessions Judge, Thiruvarur.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1000 of 2020

P.VELMURUGAN,J.

gba

Crl.R.C.No.1000 of 2020

05.01.2023

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