RAMALINGAM Vs. STATE

JUDGEMENT

(1.) This petition coming for hearing on this day upon perusing the petition and the order of the Lower Courts and the record in the case and upon hearing the argument of miss P.G. Thamarai Selvi for the public Prosecutor on behalf of the State and the petitioner not appearing in person or by advocate and the case having stood over for consideration till this day, the court made the following Order:

(2.) As per Sec. 433, Crimial P.C. no party has any right to be heard either personally or by pleader before any court exercising its power of revision. In this case, opportunity was given to the party. He did not appear either personally or by pleader. The judgments and records were therefore perused and the Public Prosecutor was heard.

(3.) The case was instituted before the Court of the Sub Divisional Judicial Magistrate, Ariyalur, against one Nandisami, accused 1, and Ramalingam, accused 2 and revision petitioner herein, upon a complaint by the Food Inspector of Puvarur town Panchayat. The report of the Food Inspector was as follows: