M. SENTHILKUMAR Vs. P. RAMALINGAM

JUDGEMENT

(1.) The Revision Petitioner/Appellant/Accused has filed the instant Criminal Revision Petition as against the order dated 01.12.2015 in Crl.M.P.No.1305 of 2015 in C.A.No.81 of 2015 passed by the Learned Principal Sessions Judge, Karur.

(2.) The Learned Principal Sessions Judge, Karur, on 01.12.2015 in Crl.M.P.No.1305 of 2015 in C.A.No.81 of 2015 had observed the following:

(3.) Challenging the validity, correctness and legality of the order dated 01.12.2015 in Crl.M.P.No.1305 of 2015 in C.A.No.81 of 2015 (filed by the Revision Petitioner/Appellant) passed by the Learned Principal Sessions Judge, Karur, the Revision Petitioner has filed the present Criminal Revision Petition contending that the appellate Court had failed to consider that it has necessary power to suspend the sentence in terms of Section 389(1) of Cr.P.C., and the offence is also appealable one.