SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) This revision petition is filed as against the orders of the learned Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Karur, in Crl.A.No.5 of 2014 dated 24.11.2015 and the orders of the learned Judicial Magistrate No.I, Karur in C.C.No.505 of 2005 dated 14.02.2014.

(2.) The petitioner was tried before the learned Judicial Magistrate for the offence under Section 326 and 506(i) IPC and in conclusion of the trial, the trial Court found him guilty for the offence under Section 326 IPC, convicted and sentenced him to undergo one year rigorous imprisonment with a fine of Rs.1,000/-, in default to undergo six months simple imprisonment in C.C.No.505 of 2005 dated 14.02.2014. Aggrieved over the order of the trial Court, the petitioner filed an appeal before the Sessions Court, Mahalir Neethi Mandram, Karur in Crl.A.No. 5 of 2014. The learned Sessions Judge, dismissed the above appeal and confirmed the orders of the trial Court. Challenging the concurrent judgments of the trial Court and the appellate court, the petitioner preferred the present revision petition.

(3.) Heard Mr.T.Senthilkumar, learned counsel appearing for the petitioner and Mr.A.Robinson, learned Government Advocate (Crl. Side) appearing for the respondent police.