AROCKIASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Heard Dr. P. V. Saravanaraja, learned counsel appearing for the appellant(s). Also heard Mr. M.P. Parthiban and Mr. Puneet Singh Bindra, learned counsel appearing for the respondentsaccused. The state is represented by Mr. V. Krishnamurthy, learned Additional Advocate General.

(3.) The counsel for the appellant(s) submits that the High Court incorrectly noted that the civil litigation between the appellant(s) and the respondents had not attained finality. In order to show the error in the High Court's finding, the counsel refers to the judgment dtd. 9/4/2021 in the additional documents, under which, the learned Subordinate Judge, Satyamangalam had dismissed the OS No.21 of 2012 filed by M.M. Rangasamy. On the same date i.e., 9/4/2021, the same Court had allowed the O.S. No.154 of 2017 filed by A. Arokiasamy and Baby Arokiasamy.