A VIMALA Vs. THIRU N ALAGUVEL NADAR

JUDGEMENT

(1.) The petitioner having been aggrieved by the judgment delivered in Criminal Appeal No. 127 of 2008 on the file of the VII Additional Sessions Judge, Chennai dated 14.8.2008 confirming the order passed by the learned V Metropolitan Magistrate, Egmore, Chennai in Crl. M.P. No. 891 of 2007 dated 5.3.2008 rejecting the plea of the petitioner to proceed under Section 195 read with Section 340 of the Code of Criminal Procedure against the respondent for allegedly tendering false evidence and producing false records before the Court of law.

(2.) Invoking the provision under Section 482 of the Code of Criminal Procedure, the petitioner prefers to file the criminal revision case which is seriously objected to by the Registry on the ground that no criminal revision case would lie under Section 482 of the Code of Criminal Procedure, but, only a Criminal Original Petition could be filed thereunder.

(3.) The short point which arises for consideration is whether criminal revision petition could be taken on file under Section 482 of the Code of Criminal Procedure as against the order passed in the appeal under Section 341 of the Code of Criminal Procedure.