M. CYRIL IRUDAYARAJ Vs. THE STATE

JUDGEMENT

(1.) This criminal revision petition has been filed by the accused under Section 397 r/w 401 of Cr.P.C., against the judgment passed by the XVII Additional Sessions Judge, Chennai in Crl. Appeal No.117 of 2015 dated 15.02.2016 confirming the judgment of conviction and sentence passed by the VI Metropolitan Magistrate, Egmore, Chennai in CC.No.1005 of 2007 dated 12.05.2015.

(2.) The learned VI Metropolitan Magistrate, Egmore, Chennai has convicted the Revision Petitioner/Accused and sentenced him as follows:

(3.) Aggrieved by the said judgment of conviction and sentence, the accused has filed an appeal in Crl.A.No.117 of 2015 on the file of the XVII Additional Sessions Judge, Chennai. The learned Additional Sessions Judge, has dismissed the said appeal and thereby confirmed the judgment of conviction and sentence passed by the trial court. Feeling aggrieved, the accused has filed the present criminal Revision Petition.