HARIDOSS Vs. STATE:

JUDGEMENT

(1.) THE revision petitioners herein are the accused in C.C.No.231 of 2003 on the file of the learned Judicial Magistrate No.II, Cheyyar and they were convicted for an offence under Section 509 I.P.C. and each one were sentenced to undergo simple imprisonment for three months. THE said conviction and sentence were also confirmed by the learned Principal District and Sessions Judge, Thiruvannamalai in Crl.A.No.14 of 2005. Aggrieved by the said conviction and sentence, the petitioners have preferred this Criminal Revision Petition.

(2.) THIS criminal revision petition has come up before this Court for admission. With the consent of the learned counsel appearing for the petitioners and also the learned Government Advocate (Crl.Side), this revision petition is now taken up for disposal.

(3.) THE Trial Court, after analyzing the oral and documentary evidence, acquitted the accused from the charges under Sections 294(b) and 506(ii) I.P.C. but convicted them only under Section 509 I.P.C. and the said conviction was also confirmed by the Appellate Court.