R.RAMASAMY (DIED) vs PALANISAMY
- Court
- Madras High Court
2026:MHC:4438
CRL A No.639 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-10-2026
CORAM
THE HON'BLE MR.JUSTICE SUNDER MOHAN
CRL A No. 639 of 2019
CNR: {HCMA010421502019}
1. R.Ramasamy (died)
No.2/715, BAB Quarters,
Ganapathipalayam,
Palladam Taluk,
Thiruppur District.
2. R.Santhammal
W/o. Ramasamy
3. Appurasanna
S/o.Ramasamy
Both are residing at No. 2/727,
PAP Quarters,
Ganapathipalayam,
Palladam,
Tiruppur – 641 605.
4. Rasavima
D/o Ramasamy,
Residing at No.2/289-13,
NN Pudhur Road, Palladam
Pongalur,
Tiruppur – 641 667.
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CRL A No.639 of 2019
(Appellants 2 to 4
impleaded as the Legal
Heirs of the Ramasamy as
per Order dated
22.08.2022
in Crl.A No.639/2019)
...Appellants
Vs
1. Palanisamy
S/o.Ramasamy.
2. Balamani
W/o.Palanisamy.
3. Dhanapal @ Anand
S/o.Palanisamy,
All are residing at
No.3/716, BAB, Resident,
Ganapathipalayam, Palladam Circle,
Thiruppur District).
4. State Rep. By
The Inspector of Police,
District Crime Branch Police Station,
Thiruppur,
Thiruppur District.
Cr.No.28 of 2014.
...Respondents
Prayer : Criminal Appeal filed under Section 378 of Cr.P.C. against the
Judgment and Order of acquittal of some charges and conviction under
Sections 3 and 4 of the Prize Chits Money Circulation Scheme (Banning)
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2026:MHC:4438
CRL A No.639 of 2019
Act, 1978, passed by the learned II Additional District Sessions Judge,
Thiruppur District at Thiruppur in C.A.No.01 of 2018 dated 13.11.2018.
For Appellants: Mr. L. Baskaran
for
Mr.S.Thiruvengadam
For Respondents: Mr.J.Franklin
for R1 to R3
Ms.Sharada Vivek
Additional Public Prosecutor
for R4
JUDGMENT
This Criminal Appeal has been filed challenging the Judgment
passed by the learned II Additional District Sessions Judge, Thiruppur
District, at Thiruppur, in C.A.No.01 of 2018, dated 13.11.2018, acquitting
the respondents 1 to 3 of the offences under Sections 3 and 4 of the Prize
Chits Money Circulation Scheme (Banning) Act, 1978.
2. The respondents 1 to 3 herein were originally prosecuted for the
offences under Section 420 of the Indian Penal Code, 1860, and Sections
3 and 4 of the Prize Chits Money Circulation Scheme (Banning) Act,
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CRL A No.639 of 2019
1978. The allegation was that they were conducting an illegal chit
business and collected Rs.13,20,000/- (Rupees Thirteen Lakhs Twenty
Thousand Only) from the de-facto complainant and had not made the
payment.
3. The Trial Court in C.C.No.115 of 2016 dated 14.12.2017
acquitted the respondents 1 to 3 of the offence under Section 420 of the
Indian Penal Code, 1860. On appeal filed by the respondents 1 to 3, the
Appellate Court acquitted the respondents 1 to 3, even of the offences
under Sections 3 and 4 of the Prize Chits Money Circulation Scheme
(Banning) Act, 1978.
4. Pending the above appeal filed by the de-facto complainant/first
appellant/P.W.1, he passed away, and hence his legal heirs were
impleaded as the appellants 2 to 4.
5. The parties, namely the appellants 2 to 4 and the respondents
1 to 3, have since arrived at a compromise, by which the appellants 2 to 4
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CRL A No.639 of 2019
have agreed to receive a sum of Rs.7,00,000/- (Rupees Seven Lakhs
Only) in full and final settlement of all their claims and have received a
sum of Rs.3,50,000/- (Rupees Three Lakhs Fifty Thousand Only) by a
Demand Draft No.326796 dated 28.10.2026, and the respondents 1 to 3
have promised to pay the balance sum by 19.01.2027.
6. The third and fourth appellants and the third respondent are
present in person, identified by their learned counsels, and they confirmed
the compromise.
7. The Criminal Appeal is disposed of in terms of the above
compromise.
30-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
dk
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CRL A No.639 of 2019
To
1. The II Additional District Sessions Judge,
Thiruppur District.
2. The Chief Judicial Magistrate
Thiruppur District.
3. The Inspector of Police,
District Crime Branch Police Station,
Thiruppur,
Thiruppur District.
4. The Public Prosecutor,
High Court of Madras,
Chennai – 600 104.
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CRL A No.639 of 2019
SUNDER MOHAN, J.
dk
CRL A No. 639 of 2019
30-10-2026
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