Madras High Court
A.Ghouse Basha vs Ashfaq Ahmed on 27 June, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 27.06.2018 CORAM THE HON'BLE Mr. JUSTICE N.ANAND VENKATESH Crl.R.C.No.328 of 2011 A.Ghouse Basha ..Petitioner -vs- 1.Ashfaq Ahmed 2.Ashraf Ahmed 3.Afroz Ahmed 4.Afsar Ahmed 5.Jabeen Ara Begum 6.Zareen Ara Begum 7.State Represented by the Inspector of Police, Central Crime Branch, Egmore, Chennai 600 008. (Crime No.217 of 1997) ..Respondents Prayer: Criminal Revision Petition under Sections 397 and 401 Cr.P.C., against the judgment dated 14.10.2010 and made in Crl.A.No.106 of 2008 on the file of the Additional District and Sessions Judge, Fast Track Court No.I, at Chennai and modifying the conviction order dated 28.02.2008 in C.C.No.686 of 2002 on the file of the IIIrd Metropolitan Magistrate Court, George Town at Chennai. For Petitioner : Mr.A.Abdul Rahim For Respondents : Mrs.S.Thankira for R7 Government Advocate (Crl.side) O R D E R
This Criminal Revision Petition has been filed by the defacto complainant aggrieved by the order of acquittal passed in Crl.A.No.106/2008 by the Additional District and Sessions Judge (Fast Track Court No.I), Chennai, setting aside the order of conviction and sentence passed in C.C.No.686/2002 by the Trial Court.
2. It is brought to the notice to this Court that the petitioner is no more and he died in the year 2016 itself. Thereafter, no steps have been taken to continue the proceedings. That apart, under Section 378 of Cr.P.C., only an appeal will lie before this Court, as against an order of acquittal passed in appeal by the Sessions Court.
3. The present Revision as such is not maintainable. If there is any other person who will fall within the definition of a victim, this order will not stand in the way of the victim independently challenging the order of acquittal passed in the appeal, of course, subject to the law of limitation. For the reasons stated above, the Criminal Revision Petition stands dismissed.
27.06.2018 Index : Yes/No Internet : Yes/No dna To The Inspector of Police, Central Crime Branch, Egmore, Chennai 600 008.
(Crime No.217 of 1997) N.ANAND VENKATESH, J.
dna Crl.R.C.No.328 of 2011 27.06.2018