VENKATRAYAN Vs. GANAPATHY GOUNDER

JUDGEMENT

(1.) Challenging the judgment of learned Assistant Sessions Judge, Tiruchengode, passed in C.C. No. 1 of 2014 on 30-7-2014, the petitioner has filed the present revision. Heard learned counsel for petitioner and learned Government Advocate (Crl. side).

(2.) In the light of amended proviso to Section 372 Cr.P.C. permitting appeal by the victim, this Criminal Revision shall stand dismissed. It would be open to the petitioner to prefer an appeal, if considered appropriate, and in doing so, seek the benefit of Sections 5 and 14 of the Limitation Act. Registry is directed to return all the papers to learned counsel for petitioner.