R. KESAVA KANNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in C.C.No.114 of 2007 dated 18.05.2012 on the file of the learned Judicial Magistrate, Sirkali and in Crl.A.No.18 of 2012 dated 09.06.2014 on the file of the learned District and Sessions Judge, Nagappattinam, the petitioner, who is the appellant in the above referred appeal is before this Court by filing this Criminal Revision Petition to check the correctness of the judgments rendered by the Courts below.

(2.) The petitioner / appellant herein is the sole accused in C.C.No.114 of 2007 on the file of the learned Judicial Magistrate, Sirkali. By a judgment dated 18.05.2012, the learned Judicial Magistrate, Sirkali, convicted the revision petitioner for an offence under Section 304(A) of IPC and sentenced to undergo one year Simple Imprisonment.

(3.) Challenging the same, the petitioner filed an appeal before the learned District and Sessions Judge, Nagappattinam, in Crl.A.No.18 of 2012, wherein the learned District and Sessions Judge, Nagappattinam, affirmed the findings arrived at by the learned Judicial Magistrate, Sirkali and dismissed the appeal. Aggrieved over the same, the petitioner is before this Court with this revision petition.