JANARDHANAN Vs. THE STATE

JUDGEMENT

(1.) THE petitioner has come forward with this Criminal Revision Case seeking to expunge the remark "giving benefit of doubt" and modify the same as one of "honourable acquittal" in the judgment passed in S.C. No. 592 of 2013 by the learned Additional Assistant Sessions Judge, Dindivanam District, dated 07.08.2014.

(2.) THE case of the petitioner is that he faced trial in S.C. No. 592 of 2013 before the Additional Assistant Sessions Court, Dindivanam, for the alleged offences under Sections 294 -B, 323, 324 and 307 IPC. The Trial Court found the petitioner not guilty and acquitted the petitioner by giving the benefit of doubt. Now, the grievance of the petitioner is that since all the witnesses turned hostile, the Trial Court ought to have given the petitioner honourable acquittal, instead of acquitting him giving the benefit of doubt, hence, he filed this Criminal Revision Case seeking to expunge the remark of Trial Court "giving benefit of doubt" and modify the same as one of "honourable acquittal".

(3.) I have heard Mr. R. Prathap Kumar, learned Government Advocate (Criminal Side) appearing for the respondent in this regard.