G.Manikandan vs Gopi
2023 Latest Caselaw 1838 Mad

                                                                              Crl.R.C.(MD).No.132 of 2023


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 03.03.2023

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                              Crl.R.C.(MD).No.132 of 2023

                     G.Manikandan                                  ... Petitioner/Accused

                                                            Vs.

                     Gopi                                          ... Respondent/Complainant

                     PRAYER: This Criminal Revision Case is filed under Sections 397 r/w

                     401 of the Criminal Procedure Code, to call for the entire records relating to

                     the judgment passed in C.A.No.75 of 2017 dt.8.12.2022 on the file of the

                     Additional District and Sessions Court(FTC) Nagercoil, confirming the

                     judgment passed by the FTC(Magisterial Level)No.I, Nagercoil, in

                     S.T.C.No.292 of 2015, dated 29.04.2017, convicting him to undergo one

                     year simple imprisonment and to pay a compensation of Rs.9,50,000/- and

                     set aside the same.

                                    For Petitioner      : Mr.C.T.Perumal

                                    For Respondent      : Mr.P.Suresh




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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.R.C.(MD).No.132 of 2023




                                                             ORDER

This criminal revision case has been filed to set aside the judgment

passed in C.A.No.75 of 2017 dt.8.12.2022 on the file of the Additional

District and Sessions Court(FTC) Nagercoil, confirming the judgment

passed by the FTC(Magisterial Level)No.I, Nagercoil, in S.T.C.No.292 of

2015, dated 29.04.2017, convicting him to undergo one year simple

imprisonment and to pay a compensation of Rs.9,50,000/-.

2.The matter has been earlier settled between the parties. In view of

the settlement arrived, the petitioner was directed to deposit 5% of the

agreed amount to the credit of the High Court Legal Services Authority and

the same was deposited by the petitioner. The learned counsel for the

petitioner produced the voucher for the same.

3.In view of the settlement arrived between the parties, this criminal

revision case is allowed. The judgment passed in C.A.No.75 of 2017 dt.

8.12.2022 on the file of the Additional District and Sessions Court(FTC)

Nagercoil, as well as the judgment passed by the FTC(Magisterial

Level)No.I, Nagercoil, in S.T.C.No.292 of 2015, dated 29.04.2017,

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.132 of 2023

convicting him to undergo one year simple imprisonment and to pay a

compensation of Rs.9,50,000/-, are hereby set aside and the

petitioner/accused is acquitted from the charges.

03.03.2023 Index : Yes / No Internet : Yes / No TM

To

1.The Additional District and Sessions Judge, (FTC) Nagercoil,

2.The Judicial Magistrate, FTC(Magisterial Level)No.I, Nagercoil

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.132 of 2023

G.ILANGOVAN,J.

TM

Crl.R.C.(MD).No.132 of 2023

03.03.2023

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