L KATHIRESAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed against the judgment rendered by the the Additional District Sessions Judge (Fast Track Court III), Chennai in C. A. No. 260 of 2001 by confirming the conviction and sentence given by the Additional Chief Metropolitan Magistrate, Egmore, Chennai in C. C. No. 827 of 2001, by the petitioner/accused Kathiresan.

(2.) THE case of the prosecution before the Trial Court in C. C. No. 827 of 2001, in brief, can be stated as follows:-Bumper prize of rupees two crores for the raffle ticket bearing No. NV 577186 was declared by the Tamil Nadu Government on 8. 11. 1999. The petitioner/accused viz. , Kathiresan, with the intention of cheating the Tamil Nadu Government, altered the numbers in the raffle ticket purchased by him in such a way to claim the bumper prize of rupees two crores for his ticket and presented the same to the Director of Raffle, Tamil Nadu and thereby committed offence under sections 467, 468, 471 and 420 read with 511 IPC.

(3.) AFTER trial and examining the witnesses for the prosecution viz. , P. Ws. 1 to 6 besides Exhibits marked as Exs. P1 to P9, the Additional Chief Metropolitan Magistrate has found and come to the conclusion that the petitioner/accused has committed offences under sections 467, 468, 471 read with section 468 and section 420 read with section 511 IPC and consequently, convicted and sentenced the petitioner/accused to undergo one year rigorous imprisonment on each offence with fine of Rs. 500/= on each offence.