R S NAGARAJAN Vs. M SELVAJOTHI

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed as against the order in Crl. M. P. No. 224 of 2007 filed by the complainant in S. T. C. No. 42 of 2006 on the file of the learned Principal District Munsif, Pudukkottai, for recalling herself as PW1, as she failed to depose certain facts. The learned Principal District Munsif, Pudukkottai after hearing both sides, allowed the application. Being aggrieved by and dissatisfied with such order, the present Criminal Revision Case has been filed.

(2.) HEARD both sides.

(3.) AT the outset itself I am of the considered opinion that merely because the petition under Section 311 Cr. P. C. has been allowed to recall PW1, no revision as against that order would lie.