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[Cites 4, Cited by 0]

Madras High Court

Sabariraja @ Sabarirajan vs The State Represented By on 7 December, 2018

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                          1



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED : 07.12.2018
                                                      CORAM:
                               THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                              Crl.O.P.No.28651 of 2018

                 Sabariraja @ Sabarirajan                             .. Petitioner/Accused-1

                                                         vs.

                 The State Represented by
                 Sub-Inspector of Police,
                 Cuddalore Mudhunagar Police Station,
                 Cuddalore District.
                 Crime No.272 of 2014                                ..Respondent

                 PRAYER: This Criminal Original Petition has been filed under Section 482 of
                 Criminal Procedure Code, praying to declare that the acquittal of the petitioner in
                 C.C.No.334 of 2016 rendered by the learned Judicial Magistrate-2, Cuddalore on
                 08.08.2017 as Hon'ble acquittal.



                                     For Petitioner       : M/s.Karl Marx K.C

                                     For Respondent       : Mr.C.Raghavan
                                                            Government Advocate (Crl.Side)



                                                      ORDER

This petition has been filed to declare the acquittal of the petitioner in C.C.No.334 of 2016 rendered by the learned Judicial Magistrate-2, Cuddalore on 08.08.2017 as “Hon'ble acquittal”.

http://www.judis.nic.in

2.The learned counsel for the petitioner would submit that based on the complaint given by the defacto complainant, the respondent police filed an FIR in 2 Crime No.272 of 2014 for offences under Sections 294(b), 324, and 506(ii) of IPC against three accused persons and the present petitioner was arrayed as A1 in the FIR. Thereafter, the investigation was conducted and a final report was also filed before the concerned Court and the charges were framed for the above said offences. During the course of the trial, the prosecution examined PW.1 to PW.6, in order to substantiate their case. PW.1 is the defacto complainant and PW.1 and PW5, who are the other witnesses turned hostile and did not support the case of the prosecution. The only evidence that was available before the Court below was, the evidence of PW6, who was the investigating officer.

3. The learned counsel for the petitioner brought to the notice of the Court, the judgment passed by the Judicial Magistrate-2, Cuddalore, wherein, the learned Magistrate has held at Para No.13 of the judgment that the prosecution has failed to prove the case beyond reasonable doubt against the accused persons. The learned counsel would submit that this judgment of acquittal passed by the Court below was not based on the benefit of doubt and the same should be treated only as a “Hon'ble acquittal”.

4. The learned counsel for the petitioner also brought to the notice of this Court, the earlier order passed by this Court, under similar circumstances. The relevant portion of the order is extracted here under.

6. This Court is of the considered view that there http://www.judis.nic.in were totally four witnesses examined on the side of the prosecution and out of the same, three witnesses did not 3 support the case of the prosecution. The only other evidence that was available was that of the Investigating Officer who was examined as PW-4. The Trial Court on examination of the evidence had given a categorical finding that the prosecution has not made out the case against the petitioner beyond reasonable doubts.

7. This Court is also relying upon the earlier order passed by this Court under similar circumstances.

5. The order that has been referred supra will also apply to the facts of the present case. In the considered view of this Court, the acquittal of the petitioner should be construed as “Hon'ble acquittal”, since the learned Magistrate has given a categorical finding that the prosecution has not proved the case beyond reasonable doubt.

6. In view of the above, the acquittal of the petitioner in C.C.No.334 of 2016 on the file of the learned Judicial Magistrate-2, Cuddalore , dated 08.08.2017 is hereby held to be a “Hon'ble acquittal”.

7. With the above direction, this Criminal Original Petition is allowed.

07.12.2018 Speaking Order/Non Speaking Order Index:Yes/No Internet:Yes/No http://www.judis.nic.in stm Note: Issue Order Copy on 12.12.2018 4 To

1.The Inspector of Police, Cuddalore Mudhunagar Police Station, Cuddalore District.

2.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 5 N.ANAND VENKATESH, J.

stm Crl.O.P.No.28651 of 2018 07.12.2018 http://www.judis.nic.in