(1.) All these revision petitions are filed purportedly under Sections 397 read with 401 of the Code of Criminal Procedure, seeking modification of the orders of acquittal passed by the Trial Courts in various cases against the petitioners, from one of acquittal on "benefit of doubt" to the "honourable acquittal".
(2.) We have heard M/s.J.John, K.N.Govardhanan, K.K.Ramakrishnan for Mr.K.Guhan, V.K.Saravanan, N.Mohamed Asif, M/s. Vairam & Villiam Associates, T.Vadivelan, T.Lajapathi Roy, S.Sundara Pandian, learned counsel for the petitioners and Mrs.S.Prabha, learned Government Advocate (Crl. side) for the respondents.
(3.) The petitioners in these revision petitions were involved in various criminal cases before various Courts. All of them were acquitted, after trial, of the charges framed against them. But, the acquittal was ordered by various Courts on the ground that the prosecution failed to prove the charges beyond reasonable doubt.
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