V KASI Vs. STATE OF TAMILNADU REP

JUDGEMENT

(1.) Heard.

(2.) This Criminal Appeal is preferred by the accused against the judgment of conviction and sentence dated 15.7.1996, made in C.C.No.75 of 1991 of the learned I Additional District Judge-cum-Chief Judicial Magistrate, Krishnagiri.

(3.) The accused was working as a Revenue Inspector in Firka Taluk, Harur, during January to March, 1990. Concededly, the accused is a public servant.