JOSEPH STEPHEN Vs. SANTHANASAMY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 14/05/2020 passed by the High Court of Judicature at Madras, Madurai Bench in Criminal Revision Application Nos. 323 to 326 of 2013, by which the High Court, in exercise of its revisional jurisdiction under Sec. 401 Cr.P.C., has set aside the order of acquittal passed by the first appellate Court and has convicted the accused, original accused nos. 6 to 8 have preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) Shri S. Nagamuthu, learned Senior Advocate appearing on behalf of the accused has vehemently submitted that the High Court has erred in reversing the acquittal and convicting the accused, while exercising the revisional jurisdiction under Sec. 401 Cr.P.C.