G PALANIVEL Vs. STATE INSPECTOR RAILWAY PROTECTION FORCE

JUDGEMENT

(1.) THE Criminal Revision Case is filed against the judgment dated 17.3.2004 in Crl.A.No.211 of 2003 on the file of the VI Additional Sessions Court, Chennai, confirming the judgment dated 9.6.2003 in C.C.No.258 of 1993 on the file of the XVI Metropolitan Magistrate, George Town, Chennai.

(2.) THE respondent-Railway Protection Force-complainant has filed a final report against the revision petitioner-accused for the offence under Section 3(a) of the Railway Property (Unlawful Possession) Act, and the trial Court convicted the revision petitioner/accused in respect of the said offence and ordered to pay a fine of Rs.500/-, in default, to undergo three months simple imprisonment, against which, the revision petitioner/accused preferred appeal before the appellate Court, which confirmed the judgment of the trial Court, against which, the present Crl.R.C. has been filed by the revision petitioner/accused.

(3.) LEARNED Senior Counsel appearing for the revision petitioner/accused made the following submissions: