SRIRAM GANAPATHY Vs. STATE

JUDGEMENT

(1.) THE Petitioner/Accused has preferred the instant Criminal Revision Petition as against the Judgment dated 11.07.2012 in C.C.No.363 of 2010 passed by the Learned Judicial Magistrate No.VI, Madurai.

(2.) THE Learned Judicial Magistrate No.VI, Madurai while passing the Judgment in C.C.No.363 of 2010 on 11.07.2012 has among other things observed that the charges levelled against the Petitioner/Accused under Sections 454 and 380 of the Indian Penal Code have not been established by the prosecution beyond all reasonable doubt and resultantly found him not guilty and consequently acquitted him under Section 248(1) of the Code of Criminal Procedure.

(3.) THE Learned Counsel for the Petitioner/Accused submits that the Petitioner/Accused has come out successfully in the examination conducted on 23.08.2012 by the Tamil Nadu Uniformed Services Recruitment Board for the Post of Grade-II Police Constable and even though the trial Court has acquitted the Petitioner/Accused based on 'Benefit of Doubt', the same operates as a stigma against the Petitioner/Accused in seeking employment prospectus etc.