JAYASEELI Vs. STATE

JUDGEMENT

(1.) THE petitioner in the above Criminal Revision Case is the accused in C.C. No. 59 of 2006 on the file of the learned Judicial Magistrate No. II, Erode. THE petitioner was tried for the charges under Sections 353, 294 (b), 427 and 506 (ii) IPC. While the petitioner was acquitted of the charges under Sections 294 (b) and 506 (ii) IPC, she was convicted for the offence under Sections 353 IPC and 427 IPC and sentenced to the fine of Rs. 400/- and Rs. 300/- respectively with a default clause. Being aggrieved by that, the petitioner preferred an appeal in C.A. No. 196 of 2007 before the First Additional Sessions Judge, Erode, who by his judgment, dated 14.11.2007, dismissed the appeal and confirmed the conviction and sentence imposed on the petitioner by the trial Court. Being aggrieved by that, the petitioner is before this Court.

(2.) THE case of the prosecution in brief is as follows:-

(3.) LEARNED counsel for the petitioner, though made several submissions as to why the Courts below ought not to have relied upon the evidence of the prosecution witnesses, mainly contended that P.W. 1 and the father of P.W.4 were working in the same office and only to support P.W.4, a false complaint had been lodged against the petitioner and pleaded that the revision could be disposed of on the legal aspect.