[Cites 1, Cited by 0]
Madras High Court
Unknown vs Arumugam on 21 January, 2026
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.A.No.507 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.01.2026
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
Crl.A.No. 507 of 2019
State represented by
The Inspector of Police,
Mangalam Police Station,
Thiruvannamalai District.
[Crime No.282 of 2010] …. Appellant
Vs.
1. Arumugam
2. Poongavanam …. Respondents
Prayer: Criminal Appeal filed under Section 378(i) Cr.P.C., to allow the
appeal and set aside the judgment of acquittal of the respondents/accused
[A1 & A2] dated 15.12.2018 in Sessions Case No.153 of 2011 on the file of
the Principal District and Sessions Court, Tiruvannamalai and convict the
respondents/accused [A1 & A2] for the charges framed against them.
For Appellant : Mr.A.Damodaran
Additional Public Prosecutor
assisted by Ms.M.Arifa Thasneem
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Crl.A.No.507 of 2019
For Respondents : Mr.S.Silambuselvan
JUDGMENT
(Judgment of the Court was made by P.VELMURUGAN, J.)
This Criminal Appeal has been filed challenging the judgment of
acquittal dated 15.12.2018 passed in S.C.No.153 of 2011 by the learned
Principal District and Sessions Judge, Tiruvannamalai, whereby the
respondents/A1 and A2 were acquitted, and seeking to convict them for the
charges framed against them.
2. When the matter was taken up for hearing today, the learned
counsel appearing for the respondents submitted that, aggrieved by the
judgment of acquittal dated 15.12.2018 passed in S.C.No.153 of 2011 by the
learned Principal District and Sessions Judge,, Tiruvannamalai, the defacto
complainant, namely Ezhumalai, preferred an appeal in Crl.A.No.166 of
2019 against the respondents herein/A1 and A2. This Court, by order dated
01.10.2024, dismissed the appeal and confirmed the judgment of the Court
below.
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3. In view of the fact that the judgment of acquittal dated 15.12.2018
passed in S.C.No.153 of 2011 on the file of the Principal District and
Sessions Court, Tiruvannamalai, has already been affirmed by this Court in
Crl.A.No.166 of 2019 by order dated 01.10.2024, and in the absence of any
special circumstances warranting independent consideration of the present
appeal, no further cause survives for adjudication. Hence, the present appeal
is devoid of merits and is liable to be dismissed.
4. Accordingly, the Criminal Appeal stands dismissed.
(P.V., J.) (M.J.R., J.)
21.01.2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ms
To
1. The Principal District and Sessions Court,
Tiruvannamalai.
2. The Public Prosecutor,
High Court, Madras.
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P.VELMURUGAN, J.
and
M.JOTHIRAMAN, J.
ms
21.01.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 03:22:55 pm )
