KANNAN AND PAZHANIVEL @ CAPTAIN Vs. STATE REP. BY THE CIRCLE INSPECTOR, MUDALIARPET CIRCLE, PONDICHERRY THROUGH THE PUBLIC PROSECUTOR, PONDICHERRY

JUDGEMENT

(1.) THIS revision has been filed against C.A.No.62 of 1999, dismissing the appeal preferred by the petitioners against their conviction under Section 354 read with 34 I.P.C and sentencing them to undergo 6 months rigorous imprisonment and to pay a fine of Rs.5,000/ -, in default to undergo 4 months simple imprisonment by the Chief Judicial Magistrate, Pondicherry in C.C.No.21 of 1999.

(2.) IT will not be necessary for me to state the facts of the case for disposing of this revision, as I feel that the revision has to be remanded back for fresh hearing of the appeal. Further, it may not be proper for me to give any finding in relation to the facts, since, it may cause prejudice to the appellate authority. Suffice it to state that the petitioners have been convicted for an offence under Section 354 read with 34 I.P.C by the Chief Judicial Magistrate, Pondicherry and when they had filed an appeal before the Court of Sessions of Pondicherry, the same had been confirmed.

(3.) HENCE relying upon the decision cited above, I do not propose to deal this matter at length, since the ends of justice would met if the judgment passed by the Sessions Judge is set aside and the matter be remitted back to the Court of Principal Sessions Judge, Pondicherry, who shall dispose of the appeal. It has been further brought to my notice that the petitioners have been subsequently arrested and had been released on bail and they are appearing before the court below and they are likely to engage a lawyer of their choice. Accordingly, I set aside the judgment passed in C.A.No.62 of 1999 on the file of the Principal Sessions Judge, Pondicherry and remand the matter back for fresh disposal on merits. The Sessions Court shall issue summons to the accused immediately.