M MAHENDRAN Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/A.3 has focused the instant Criminal Revision Petition as against the judgment dated 1/10/2012 in S.C.No.46 of 2010 passed by the Learned Assistant Sessions Judge, Sivagangai.

(2.) The Learned Counsel for the Petitioner/A.3 urges before this Court that the Learned Assistant Sessions Judge, after disbelieving the prosecution evidence and documents should have passed the judgment in S.C.No.46 of 2010, acquitting the Revision Petitioner honourably in respect of the offences under Sections 147, 294 (b), 341 and 323 of IPC, but unfortunately, the benefit of honourable acquittal had not been showered on the Revision Petitioner by the trial Court.

(3.) Advancing his arguments, the Learned Counsel for the Revision Petitioner strenuously submits that the Revision Petitioner with B.Com Educational qualification, has been selected for the post of Grade - II Police Constable in Police Department and because of the judgment of the trial Court, wherein he has been acquitted in the Sessions Case based on the reason of 'Benefit of Doubt' will amount to stigma in his career and therefore, he prays for an order of Honourable acquittal may be showered on him.