A.Vasantha Arumugam vs The State Rep. By
2023 Latest Caselaw 1990 Mad

                                                                           Crl.R.C.(MD)No.310 of 2017



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Date : 07.03.2023

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.R.C.(MD)No.310 of 2017


                     A.Vasantha Arumugam                                      ... Petitioner

                                                           Vs.
                     1.The State Rep. by
                       The Inspector of Police,
                       District Crime Branch,
                      Dindigul,
                       Dindigul District.
                      (Crime No.63 of 2010)

                     2.Jeyalakshmi @ Mathiarasi

                     3.Krishnan                                               ... Respondents

                     PRAYER : This Criminal Revision Case has been filed under Section
                     397 r/w 401 of Cr.P.C., revising the order of acquittal passed by means of
                     the judgment of the learned Additional District Judge, Dindigul, Dindigul
                     District, dated 19.01.2017 made in C.A.No.16 of 2015 confirming the
                     judgment of the learned Judicial Magistrate No.II, Dindigul, Dindigul
                     District, dated 10.06.2014 made in C.C.No.287 of 2011 of acquitting the
                     respondents 2 and 3 who are the accused in Crime No.63 of 2010 on the
                     file of the District Crime Branch, Dindigul, Dindigul District for the
                     offences under Sections 120(b), 406, 463, 472 and 420 of IPC forth with.



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                                                                            Crl.R.C.(MD)No.310 of 2017



                                  For Petitioner   : Mr.S.Palani Velayutham

                                  For R1           : Mr.T.Senthil Kumar
                                                     Additional Public Prosecutor

                                  For R2 & R3      : Mr.A.Arul Jenifer


                                                    ORDER

This Criminal Revision Case is filed to set aside the order of

acquittal passed by the learned Additional District Judge, Dindigul,

Dindigul District, dated 19.01.2017 made in C.A.No.16 of 2015,

confirming the judgment of the learned Judicial Magistrate No.II,

Dindigul, Dindigul District, dated 10.06.2014 made in C.C.No.287 of

2011 acquitting the respondents 2 and 3, who are the accused in Crime

No.63 of 2010 on the file of the District Crime Branch, Dindigul,

Dindigul District for the offences under Sections 120(b), 406, 463, 472

and 420 of IPC forth with.

2.Heard the learned counsel appearing on either side and

perused the materials available on records.

3. It is seen from the records that the present revision case

has been filed as against the order of acquittal passed by the appellate

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Crl.R.C.(MD)No.310 of 2017

Court. 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 the acquittal lies before this Court. Hence, the

petitioner is at liberty to file an appeal as against the order of acquittal

before this Court in accordance with law.

4. With the above liberty, this Criminal Revision Case is

dismissed.

07.03.2023

NCC : Yes/No Internet: Yes/No Index : Yes/No cp

To

1.The Judicial Magistrate No.II, Dindigul, Dindigul District.

2.The Additional District Judge, Dindigul, Dindigul District.

3.The Inspector of Police, District Crime Branch, Dindigul, Dindigul District.

4.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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Crl.R.C.(MD)No.310 of 2017

G.K.ILANTHIRAIYAN , J., cp

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

Crl.R.C.(MD)No.310 of 2017

07.03.2023

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