Mrs. Mazid Badrunnisa Begum, Adilabad ... vs Md. Haneef, Nizamabad, And Anr.
2024 Latest Caselaw 2394 Tel

Telangana High Court

Mrs. Mazid Badrunnisa Begum, Adilabad ... vs Md. Haneef, Nizamabad, And Anr. on 25 June, 2024

                                 1



      THE HONOURABLE SRI JUSTICE K.SURENDER
        CRIMINAL REVISION CASE No.520 OF 2010
JUDGMENT:

This Criminal Revision Case is filed by the petitioner

aggrieved by the judgment dated 29.12.2009 in C.C.No.1611 of

2005, on the file of Principal Judicial Magistrate of First Class,

Mancherial, acquitting the accused for the offence under Section

138 of the Negotiable Instruments Act, 1881.

2. None appeared for the revision petitioner/accused on

03.06.2024, 11.06.2024 and 19.06.2024. Even today, there is no

representation, though the matter is posted under the caption

'for dismissal'.

3. In cases of acquittal, Appeal has to be filed and not the

Revision Case. The High Court is barred from reversing an order

of acquittal under Section 401(3) of Cr.P.C. to one of conviction.

4. Accordingly, the Criminal Revision Case is dismissed.

Miscellaneous applications pending, if any, shall stand closed.

_________________ K.SURENDER, J Date: 25.06.2024 dv