VADIVEL Vs. STATE REP. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner has preferred the above Revision, challenging the judgement passed in Crl.A.No.42 of 2017 on the file of the learned III Additional Sessions Judge, Salem, Salem District, confirming the Judgement passed in C.C.No.42 of 2007 on the file of learned Judicial Magistrate No.1 Attur, Salem District.

(2.) The Petitioner was charged for the Offences under Ss. 294(b) and 325 IPC. The Trial Court convicted and sentenced the Petitioner for the following offences:-

(3.) On Appeal, the Appellate Court confirmed the conviction and sentence imposed on the Petitioner.