Madras High Court
Thangaraj vs Vadamalai on 23 January, 2023
Crl.R.C.No.8 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.01.2023
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Crl.R.C.No.8 of 2020
Thangaraj ... Petitioner
Vs.
1. Vadamalai
2. Sathiyamoorthy
3. State represented by
The Inspector of Police,
Pudhuchathiram Police Station. ... Respondents
Prayer:
Criminal Revision Case is filed under Section 397 & 401 of Cr.P.C., to
call for the records and set aside the judgment in Crl.A.No.126 of 2018 dated
20.09.2019 passed by the learned Principal District and Sessions Judge,
Cuddalore, confirming the judgment of acquittal in C.C.No.44 of 2016 dated
27.11.2018 passed by the learned District Munsif cum Judicial Magistrate,
Portonovo and allow the revision.
1/7
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Crl.R.C.No.8 of 2020
For Petitioner : Mr.A.Praveen kumar
For R1 & R2 :M/s.C.Prakasam
For R3 : Mr.S.Sugendran
Additional Public Prosecutor
*****
ORDER
This Criminal Revision Case has been filed to set aside the judgment
dated 20.09.2019 passed in Crl.A.No.126 of 2018 on the file of the learned
Principal District and Sessions Judge, Cuddalore, confirming the judgment of
acquittal dated 27.11.2018 passed in C.C.No.44 of 2016 on the file of the
learned District Munsif cum Judicial Magistrate, Portonovo.
2. Third respondent police registered the case in Crime No.280 of 2015
against the first and second respondents based on the complaint given by the
revision petitioner for the offence under Sections 447, 294(b) and 506(i) IPC.
After investigation, the third respondent police laid a charge sheet before the
learned District Munsif cum Judicial Magistrate, Portonovo. The learned
Magistrate has taken the charge sheet on file in C.C.No.44 of 2016 and framed
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Crl.R.C.No.8 of 2020
the charges against the first and second respondents/accused for the offence
under Sections 447, 294(b) and 506(i) IPC. After trial, the learned Magistrate
has not found the accused guilty and acquitted them from the abovesaid
charges. Challenging the said judgment of acquittal, the defacto-complainant
filed an appeal before the learned Sessions Judge, Cuddalore in Crl.A.No.126
of 2018. The learned Sessions Judge after hearing the arguments advanced on
either side and re-appreciated the evidences, dismissed the appeal by
confirming the judgment of acquittal passed by the learned Magistrate.
Aggrieved over the same, the defacto-complainant has filed the present
Criminal Revision Case before this Court.
3. Specific case of the prosecution is that on 21.11.2015 at about
8.00pm, the respondents 1 and 2/accused persons came to the house of one
Kaliyamoorthi and enquired the defacto complainant/revision petitioner about
his father Kaliyamoorthi and abused his father with filthy language and also
threatened him with dire consequences. Hence the defacto complainant has
lodged a complaint before the third respondent police herein against the
respondents 1 and 2.
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Crl.R.C.No.8 of 2020
4. Though several opportunities were given to argue the matter, today,
when the matter is taken up for hearing, the learned counsel for the revision
petitioner/defacto complainant has sought time for arguing the matter. Since
the Calendar Case is of the year 2016 and the Criminal Revision Case is
pending from 2020, this Court is not inclined to adjourned the matter further
and inclined to decide the matter on merits.
5. While disposing the case, both the Courts below elaborately discussed
about the evidence of all the witnesses and materials, not found the respondents
1 and 2/accused guilty and acquitted them from all the charges. Both the
Courts below have also pointed out the contradictions between the evidence of
all the witnesses and also the prior animosity between both the revision
petitioner/defacto complainant and the respondents1&2/accused. No
corroborative evidence has been made by the prosecution in this case. No
plausible explanation has been given for delay in filing the complaint and
registering the case. Presence of all eye witnesses in the occurrence place at
the time of occurrence was doubtful and the same was not established by the
revision petitioner beyond reasonable doubt.
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Crl.R.C.No.8 of 2020
6. The scope of the revision is very limited and the revisional court while
dealing with the revision, has to see as to whether there is any perversity in the
appreciation of evidence in the judgment. Therefore, while deciding the
revision, the Revisional Court cannot sit in the arm chair of the appellate court
and re-appreciate the entire materials. On the reading of the materials, both
the Courts below have passed concurrent judgments and rightly acquitted the
accused persons. In this case, there is no perversity in the appreciation of
evidence and there is no merit in the revision.
7. Further it is a well settled proposition of law that in appeal or revision
against the order of acquittal, the accused are getting double presumption.
Fundamentally the accused is presumed to be innocent and when the Court
below confirmed his innocence and acquitted him, the appellate court or
revisional court, while reversing the judgment of acquittal, has to find
compelling circumstances and give reasons for rebutting the presumption of
innocence.
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Crl.R.C.No.8 of 2020
8. On a reading of the entire materials and the judgments of both the
Courts below, this Court does not find any compelled circumstances to reverse
the judgment of acquittal recorded by the courts below. This Court does not
find any merit in the Revision and the same is liable to be dismissed.
Accordingly, the Revision Case is dismissed.
23.01.2023
mfa
Index:yes/No
Internet:yes/No
To
1. The Principal District and Sessions Judge,
Cuddalore.
2. The District Munsif cum Judicial Magistrate,
Portonovo.
3. The Inspector of Police,
Pudhuchathiram Police Station.
4. The Public Prosecutor,
High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.8 of 2020
P.VELMURUGAN, J.
mfa
Crl.R.C.No.8 of 2020
23.01.2023
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