P THANGAVEL Vs. VENKATESAN

JUDGEMENT

(1.) Since the issue involved in these Revisions are one and the same, which were arising out of the common order dated 09.05.2011, they are taken up together for final disposal and this Court is decided to pronounce a common order in these Revisions.

(2.) The petitioner in both the Revision Petitions is the respondent in Crl.A.No.52 of 2005 on the file of the learned Additional District Judge, Namakkal. The said Criminal Appeal has been filed by the respondent as against the judgment passed in C.C.No.687 of 2002 by the learned Judicial Magistrate, Tiruchengode.

(3.) At the time of enquiry in Crl.A.No.52 of 2005, the respondent filed two petitions, namely, Crl.M.P.Nos.399 of 2010 and 150 of 2011 under the provisions of Section 391 [1] [2] of Crl.P.C., in which, he prayed to receive the additional documents and prayed to permit him for producing the additional evidence. After hearing both sides, the learned Additional District Judge, Namakkal, allowed both the petitions and directed the Trial Court to record the additional evidence after receiving the documents enclosed with the petition.