K.S. SHANMUGAM Vs. S. KANAGARAJ

JUDGEMENT

(1.) This criminal revision is directed against the judgment passed in Crl.A.No.30 of 2012 by the Principal Sessions Judge, Karur, dated 22.09.2015 modifying the judgment passed in C.C.No. 277 of 2006 by the Judicial Magistrate No.II, Karur, dated 10.11.2011.

(2.) The factual matrix of the case leading to filing of the present revision petition are as under:-

(3.) The accused was summoned. Notice under Section 251 Cr.P.C was served upon the accused to which he pleaded not guilty and claimed trial. After completing trial, vide order, dated 10.11.2011, learned Judicial Magistrate No.II, Karur, convicted the accused and sentenced him to undergo six months simple imprisonment and imposed a fine of Rs.5,000/-, in default to undergo three months simple Imprisonment. Feeling aggrieved by the order, appeal was preferred before the Principal Sessions Judge, Karur. The first appellate court had also confirmed the findings of the trial court and further, modified the judgment of the trial court holding that the accused is directed to pay a fine of Rs. 1,52,000/- and in default, to pay the fine amount to undergo simple imprisonment for a period of six months. Aggrieved over the same, the present criminal revision has been filed.