CHANDRASEKAR Vs. GOVINDARAJAN

JUDGEMENT

(1.) The learned III Additional Sessions Judge, Chennai, in Crl.A.No.184 of 2019, has confirmed the conviction and sentence passed by the learned Metropolitan Magistrate, Fast Track Court No.IV, George Town, Chennai, in C.C.No.2381 of 2016, against the petitioner, as follows: <IMG>JUDGEMENT_280_LAWS(MAD)6_2021_1.jpg</IMG>

(2.) The learned counsel appearing for the petitioner contended the petitioner has deposited 20% of the award amount, i.e. Rs.2,37,437.00 before the trial Court on 19/8/2019. He would further submit that the petitioner has got good chance of success in the present revision case filed before this Court. Therefore, he prayed for suspension of sentence and grant of bail.

(3.) Heard the learned counsel for the petitioner and perused the materials available on record.