B.VINOTH KUMAR Vs. V.MUTHURAMALINGAM

JUDGEMENT

(1.) This Criminal Revision Case has been preferred against the Judgment passed in Criminal Appeal No:114 of 2019, dtd. 12/8/2020, on the file of the VI Additional District and Sessions Judge, Madurai, confirming the order passed in S.T.C.No.417 of 2016, dtd. 23/9/2019, on the file of the learned Judicial Magistrate No.2 (Fast Track), Madurai.

(2.) The brief facts in brief:

(3.) Before the trial Court on the side of the complainant two witnesses have been examined PW1 and PW2 and 8 documents were marked as Ex.P1 to Ex.P8 and on the side of the accused he himself was examined as RW1 and 17 documents were marked as Ex.R1 to R17. At the conclusion of the trial process, the trial Court found that the case was proved beyond all reasonable doubt and accordingly, the accused was convicted and sentenced to undergo six months simple imprisonment and apart from imposed payment of compensation of Rs.27,00,000.00. Against which, he preferred an appeal before the learned VI Additional Sessions Judge, Madurai, and that was heard in Crl.A.No.114 of 2019 and it came to be dismissed concurring with the judgment of the trial Court. Against the concurrent findings, this revision has been preferred by the accused.