K. NAGARAJ Vs. R. SARAVANAN

JUDGEMENT

(1.) Initially, the appellant has filed Crl. R.C.(MD) Nos. 589 and 596 of 2016 and Crl. R.C.(MD) Nos. 118 and 119 of 2017 against the order of acquittal dated 17.09.2010, passed by the learned Sessions Judge, Karur, in C.A. Nos. 24, 23, 25 and 26 of 2008, reversing the order of conviction and sentence, dated 15.04.2008, passed in C.C. Nos. 21, 12, 281 and 498 of 2006, by the learned Judicial Magistrate No. I, Karur, respectively. In view of the judgment rendered by a Full Bench of this Court in the case of K. Rajalingam Vs. R. Suganthalakshmi reported in 2020 (4) CTC 1[Crl. A. Nos. 89 and 90 of 2020 and Crl. R.C. Nos. 494 and 536 of 2019, decided on 28.05.2020], which was further clarified on 16.07.2021, by the Full Bench of this Court, an appeal would lie against the judgment of the Sessions Court, reversing the conviction and sentence passed by the Magistrate. Therefore, this Court on 27.09.2021 directed the Registry to convert the Criminal Revisions as Criminal Appeals. Accordingly, they are converted into Crl. A.(MD) Nos. 403 to 406 of 2021.

(2.) Since the issue involved and the parties in all these criminal appeals are one and the same, all these criminal appeals have been taken up for hearing together and disposed of by virtue of this common judgment.

(3.) For the sake of convenience, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.