S. POONGAVANAM Vs. STATE

JUDGEMENT

(1.) The revision petitioner herein is the sole accused in C.C.No.307/2007 of the file of the Judicial Magistrate No.II, Vellore. He was tried for the charges under Ss. 408, 468, 471, 420 and 477 A of IPC. After trial, the Learned Judicial Magistrate held him guilty of charges under Ss. 408, 420 and 477A of IPC and acquitted him from the charges under Ss. 468 and 471 of IPC. The Trial Court convicted him to undergo one year RI and to pay fine of Rs.1000.00 in defaul, to undergo 1 month SI for each of the offences. The period of sentence ordered to run concurrently.

(2.) Being aggrieved by the trial Court judgment of conviction and sentence, the Revision Petitioner preferred appeal before the I Additional District and Sessions Judge, Vellore in C.A.No.79/2011. The Lower Appellate Court confirmed the trial Court judgment and dismissed the appeal. Hence, this Criminal Revision Petition has been filed.

(3.) The brief facts leading to the Revision Petition: