RAMASAMY Vs. STATE

JUDGEMENT

(1.) Challenging the order dtd. 16/11/2021 passed in Crl.A.No.88 of 2019 by the learned Principal Sessions Judge, Tiruppur, confirming the order dtd. 2/8/2019 passed in C.C.No.100 of 2011 by the learned Judicial Magistrate, Avinashi, this criminal revision case has been filed.

(2.) The prosecution case is that the petitioner Ramasamy had impersonated himself as his brother Subban and obtained employment in the Tamil Nadu Electricity Board as lineman and continued to work in the name of his brother Subban and cheated the Tamil Nadu Electricity Department. Hence, the respondent police prosecuted the revision petitioner for the offences under Ss. 419 and 420 IPC.

(3.) Before the trial Court, the prosecution examined six witnesses as PW1 to PW6 and filed fifteen documents as Ex.P1 to Ex.P15. On consideration of the prosecution evidence and documents, the trial Court found the guilt of the revision petitioner for the offences under Ss. 419 and 420 IPC and imposed a sentence of one year rigorous imprisonment for each offence besides imposing a fine of Rs.5,000.00 for each offence. Aggrieved by this, the petitioner filed an appeal in C.A.No.88 of 2019 before the Principal Sessions Judge, Tiruppur and the learned Principal Sessions Judge, Tiruppur, after considering the impugned judgment and reappraising the evidence, confirmed the judgment of the trial Court and dismissed the criminal appeal. Aggrieved by this, the petitioner preferred this criminal revision case.