DEVARAJ Vs. STATE

JUDGEMENT

(1.) THIS Revision is directed against the judgment passed by the learned Principal Sessions Judge, Madurai, in C.A. No. 77 of 2010, dated 14.02.2011, confirming the conviction and sentence imposed on the Revision petitioner by the learned Judicial Magistrate No. II, Madurai in C.C. No. 238 of 2002, dated 25.08.2010.

(2.) THE case of the prosecution, in a nutshell, is as follows:

(3.) THE learned counsel for the petitioner would submit that no evidence has been produced to prove the ingredients of Sections 419, 468 and 471 I.P.C. and Section 12(1)(b) of Passport Act. Neither the accused nor the Seeni has been examined during the investigation. Except Ex. P.5, F.I.R. other documents are xerox copies, so the documents are not admissible as evidence. To substantiate the same, he relied on the judgment of the Hon'ble Apex Court in H. Siddiqui v. A. Ramalingam reported in : 2011(4) SCC 240.