GURUKARAPPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AT the hearing, it transpired that in fact, for and on behalf of the revision petitioner even though name of three Advocates were suggested as the persons who are going to file vakalat, no such vakalat was filed till date. Among them the learned counsel Mr. A. Tamilvanan, submits that so far they have not received any instructions also and in fact to his knowledge, the revision petitioner himself is dead.

(2.) IN these circumstances, the learned Government Advocate (Crl.side) would submit that no appeal has been filed as against the acquittal in this case and the revision petitioner alone has filed this revision for interfering with the judgment of acquittal. Hence, in such a case, this court proceeds to see whether there is any substance in this revision.

(3.) ULTIMATELY, the lower court acquitted all the four accused with a finding that the evidence available on record was not sufficient to drive home the guilt of the accused.