Madras High Court
Alagu @ Alagarsamy vs State Rep. By on 11 June, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.06.2019
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.R.C.(MD)Nos.710, 720, 721 & 722 of 2009
Crl.R.C.(MD)No.710 of 2009
1. Alagu @ Alagarsamy
2. Subbu @ Subbukalai .. Petitioners/Appellants/
Accused Nos.4 & 7
Vs.
State rep. By,
The Sub-Inspector of Police,
L-2, Sapthur Police Station,
Madurai District. .. Respondent/Respondent/
Complainant
Prayer : This Criminal Revision petition is filed under
Sections 397 and 401 of Cr.P.C., to call for records and set aside
the Judgment dated 17.11.2009 made in C.A.No.57 of 2009 on the
file of the learned Principal Sessions Judge, Madurai, confirming
the Judgment dated 06.07.2009 made in C.C.No.93 of 2002 on the
file of the learned Judicial Magistrate, Usilampatti.
Crl.R.C.(MD)No.720 of 2009
1. Arumugam
2. Pasumpon
3. Chinnasamy
4. Murugan @ Ukkirapandi .. Petitioners/Appellants/
http://www.judis.nic.in
2
Accused Nos.9,12,13&14
Vs.
State rep. By,
The Sub-Inspector of Police,
L-2, Sapthur Police Station,
Madurai District. .. Respondent/Respondent/
Complainant
Prayer : This Criminal Revision petition is filed under
Sections 397 and 401 of Cr.P.C., to call for records and set aside
the Judgment dated 17.11.2009 made in C.A.No.61 of 2009 on the
file of the learned Principal Sessions Judge, Madurai, confirming
the Judgment dated 06.07.2009 made in C.C.No.93 of 2002 on the
file of the learned Judicial Magistrate, Usilampatti.
Crl.R.C.(MD)No.721 of 2009
1. Thangarasu
2. Meenakshi @ Meenakshisundaram
3. Gurusamy
4. Arumugham
5. Rajendran .. Petitioners/Appellants/
Accused Nos.1,3,6,10&11
Vs.
State rep. By,
The Sub-Inspector of Police,
L-2, Sapthur Police Station,
Madurai District.
(Crime No.81 of 2001) .. Respondent/Respondent/
Complainant
http://www.judis.nic.in
3
Prayer : This Criminal Revision petition is filed under
Sections 397 and 401 of Cr.P.C., to call for records and set aside
the Judgment dated 17.11.2009 made in C.A.No.60 of 2009 on the
file of the learned Principal Sessions Judge, Madurai, confirming
the Judgment dated 06.07.2009 made in C.C.No.93 of 2002 on the
file of the learned Judicial Magistrate, Usilampatti.
Crl.R.C.(MD)No.722 of 2009
1. Ramar @ Ramachandran
2. Karuppiah .. Petitioners/Appellants/
Accused Nos.5&8
Vs.
State rep. By,
The Sub-Inspector of Police,
L-2, Sapthur Police Station,
Madurai District. .. Respondent/Respondent/
Complainant
Prayer : This Criminal Revision petition is filed under
Sections 397 and 401 of Cr.P.C., to call for records and set aside
the Judgment dated 17.11.2009 made in C.A.No.56 of 2009 on the
file of the learned Principal Sessions Judge, Madurai, confirming
the Judgment dated 06.07.2009 made in C.C.No.93 of 2002 on the
file of the learned Judicial Magistrate, Usilampatti.
(in all Crl.R.Cs.)
For Petitioners : Mr.C.Muthusaravanan
For Respondent : Mr.A.Robinson,
Government Advocate(Crl. Side).
***
http://www.judis.nic.in
4
ORDER
The Revision petitioners herein faced trial in C.C.No.93 of 2002 on the file of the learned Judicial Magistrate No.2, Usilampatti. There were totally 14 accused. Out of them, two passed away during the intervening period. By Judgment dated 06.07.2009, the learned trial Magistrate convicted all the accused. The details of the charges and the sentence imposed on them have been set out in the following table:-
Charges framed against the accused S. No. Accused No. Charges for offence u/s.
1. 1,3,5,6,8 & 11 147,323, 326 r/w 149, 506(ii) of I.P.C.
2. 7 147, 323, 324 r/w 149 of I.P.C.
3. 9,11,12,14 148,324, 326 r/w 149, 506(ii) of I.P.C.
4. 10 148, 326, 324 r/w. 149, 506(ii) of I.P.C.
5. 13 148, 326, 324 r/w. 149, 506(ii) of I.P.C.
Finding of the trial Court Accused Offences u/s. Sentences A1 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. 326 r/w. 149 of I.P.C. 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A2 Died before trial Died before trial A3 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. http://www.judis.nic.in 5 326 r/w 149 of I.P.C. 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A4 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. 326 r/w 149 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A5 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. 326 r/w 149 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A6 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. 326 r/w 149 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A7 147 of I.P.C. 1 year R.I. 324 r/w 149 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. 3 years R.I. Fine Rs.1,000/- I/D 3 months S.I. A8 148 of I.P.C. 2 years R.I. 324 of I.P.C. 2 years R.I. 326 r/w 149 I.P.C. 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A9 148 of I.P.C. 2 years R.I. 324 r/w 149 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A10 148 of I.P.C. 2 years R.I. 324 r/w 149 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. 3 years R.I.fine http://www.judis.nic.in 6 Fine Rs.1,000/- I/D 3 months S.I. A11 148 of I.P.C. 2 years R.I. (Died during Revision) 324 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. 3 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A12 148 of I.P.C. 2 years R.I. 324 r/w 149 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. 3 years R.I.fine Fine Rs.1,000/- I/D 3 months S.I. A13 148 of I.P.C. 2 years R.I. 326 of I.P.C. 3 years R.I. 324 r/w 149 of I.P.C. 2 years R.I. Fine Fine Rs.1,000/- I/D 3 months S.I. A14 148 of I.P.C. 2 years R.I. 324 r/w 149 of I.P.C. 2 years R.I. 326 r/w 149 of I.P.C. Rs.1,000/- I/D 3 months S.I.
2. Aggrieved by the same, the accused filed 4 criminal appeals before the appellate Court. The first appellate Court by Judgment dated 17.11.2009 dismissed all the 4 appeals and confirmed the Judgment passed by the trial Court. Hence, the petitioners are before this Court by filing these 4 Revision cases.
3. Heard the learned counsel on either side. http://www.judis.nic.in 7
4. The Revision petitioners' counsel submitted that he would not seriously question the conviction rendered by the Courts below. He would however plead for leniency in the matter of punishment. He would primarily contend that even though 6 witnesses were injured, only one of them, P.W.2 Valliyammal @ Vellaiyammal suffered grievous injury, while the other witnesses suffered simple injury.
5. The learned Government Advocate would rightly draw my attention to the fact that the husband of P.W.2 also suffered serious injury and then he died few months after the occurrence. Of course there is no charge framed in that regard. The occurrence had taken place way back in October 2001. Now almost 19 years have gone by. The accused as well as the victims are residing in the same village and peace appears to be prevailing. Therefore, interest of justice may not require that the petitioners are sent back to prison. That may vitiate the calm that is prevailing.
6. The petitioners' counsel states that the petitioners would pay a sum of Rs.25,000/- to Ramasubbu, son of P.W.2 as http://www.judis.nic.in 8 compensation. This amount shall be paid within a period of eight weeks from the date of receipt of a copy of this order. The petitioners shall deposit the compensation amount of Rs.25,000/- (Rupees Twenty Five Thousand only) to the credit of C.C.No.93 of 2002 on the file of the learned Judicial Magistrate, Peraiyur. The Legal Aid Authority shall ensure that the said amount is paid to Ramasubbu, S/o. P.W.2, namely, Valliyammal @ Vellaiyammal . In the event of the petitioners' failure to do so, sentence imposed by the Courts below will stand restored.
7. With these directions, the Criminal Revision stands partly allowed.
11.06.2019
Index : Yes/No
Internet : Yes/No
pmu
To
1. The Principal Sessions Judge, Madurai.
2. The Judicial Magistrate, Usilampatti.
3. The Judicial Magistrate, Peraiyur.
3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in 9 G.R.SWAMINATHAN, J.
pmu Crl.R.C.(MD)Nos.710, 720, 721 & 722 of 2009 11.06.2019 http://www.judis.nic.in