(1.) The revision challenges the Judgement of the learned Principal Sessions Judge, Chennai passed in Crl.A.No. 337 of 2002 dtd. 21/6/2016 confirming the judgement of the learned Additional Chief Metropolitan Magistrate E O - I, Egmore, Chennai- 600 008, in C.C.No.635 of 1987 dtd. 21/11/2002.
(2.) The petitioner was tried along with two others for offences under Ss. 120 B r/w 420, 467, 468, 471 r/w 468 and Sec. 5 (b) of Imports and Exports (Control) Act, 1947 on the complaint given by the respondent herein.
(3.) The petitioner was convicted for the offence under sec. 120-B IPC and sentenced to 6 Months RI and for the offences under Ss. 419, 420, 467, 468, 471 r/w 468 and 5 (b) of Imports and Exports (Control) Act, 1947 and sentenced to two years RI for each of the offences and to pay a fine of Rs.1000.00 and in default to suffer Six Months RI.
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