VIJI ALIAS VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) THIS revision arises against the judgment of the Additional District & Sessions Judge-cum-Fast Track Court, Namakkal, passed in C.A.No.103 of 2005, dated 31.03.2006.

(2.) THE petitioners herein faced trial for offences under Sections 363, 366 and 366A of IPC in S.C.No.53 of 2005, dated 21.10.2005 on the file of the learned Chief Judicial Magistrate-cum-Assistant Sessions Judge, Namakkal.

(3.) THE trial Court entered into finding of conviction and sentenced each accused to undergo RI for three years for each offence under Sections 363 and 366 of IPC. THE accused were acquitted of the charges under Section 366-A of IPC. Against their conviction, the petitioners/accused preferred an appeal in C.A.No.103 of 2005, which came to be dismissed under Judgment of the learned Additional District & Sessions Judge-cum-Fast Track Court, Namakkal, dated 31.03.2006. THEre against this revision.