R. G. VILASKUMAR Vs. S. RAMACHANDRAN

JUDGEMENT

(1.) REVISION petitioner is the accused and first respondent the complainant in C.C.253/2001 on the file of Chief Judicial Magistrate Court, Thiruvananthapuram. Revision petitioner was convicted and sentenced to simple imprisonment for three months and a fine of Rs.2,00,000/- and in default simple imprisonment for two months with a direction to pay Rs. 1,95,000/- out of the fine realised to first respondent as compensation. Revision petitioner challenged the conviction and sentence before Sessions Court, Thiruvananthapuram in Crl.A.4/2008. Learned Sessions Judge on reappreciation of evidence confirmed the conviction but modified the sentence to imprisonment till rising of court in addition to a fine of Rs.2,00,000/- and in default simple imprisonment for three months with a direction to pay CRRP 55/2009 2 Rs.1,95,000/- to first respondent as compensation. Revision is filed challenging the conviction and sentence.

(2.) LEARNED counsel appearing for revision petitioner was heard.

(3.) ON going through the judgments of the courts below, I find no reason to interfere with the conviction or the sentence.