LAWS(MAD)-2004-12-51

ANBALAGAN Vs. JEGANATHAN

Decided On December 02, 2004
ANBALAGAN Appellant
V/S
JEGANATHAN Respondents

JUDGEMENT

(1.) THE above criminal revision cases have been filed praying to set aside the orders passed by the Additional Sessions Judge, Fast Track Court V, Coimbatore, at Tirupur, in Crl. M. P. Nos. 82 and 83 of 2004 in C. A. No. 249 of 2004 dated 11-10-2004.

(2.) TODAY, when the above matters were taken up for consideration, on a perusal of the materials placed on record and upon hearing the learned counsel for the petitioner, it comes to be seen that the petitioner has filed a petition under Section 391 Cr. P. C. in Crl. M. P. No. 83 of 2004 seeking to file additional documents at the appellate stage and the Appellate Court having refused to entertain such a petition on reasons assigned, the petitioner has come forward to file the above Criminal Revision Cases on certain grounds as brought forth in the grounds of revision cases.

(3.) IN consideration of the facts pleaded and having regard to the materials placed on record, this Court is able to find that the dismissal of the petition filed under Section 391 Cr. P. C. is the main application filed on the part of the petitioner and the other petition is only seeking permission to permit him to mark the additional documents as exhibits. Since a rejection order has been passed in the main petition filed under Section 391 Cr. P. C. , consequently, the other petition seeking permission for marking the same as exhibits has also been dismissed by the Appellate Court.