M.PANDIAN Vs. SUB INSPECTOR OFPOLICE

JUDGEMENT

(1.) THE Criminal Revision has been filed against the judgment of conviction and sentence passed in C.A.No. 67 of 2011 dated 27.08.2012 by the II Additional District Judge, Trichy confirming the judgement of conviction and sentence dated 29.06.2011 made in C.C.No. 288 of 2010 by the Judicial Magistrate No. II, Trichy, wherein, the revision petitioner/accused was convicted for the offence under Section 332 of I.P.C. and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/ - in default to undergo simple imprisonment for one month.

(2.) THE case of prosecution briefly is as follows:

(3.) ON considering the oral and documentary evidence, the learned Judicial Magistrate No. 2, Trichy, found the accused guilty for the offence under Section 332 of I.P.C. and convicted and sentenced him as stated above. Aggrieved over by the judgment of the learned Judicial Magistrate No. 2, Trichy, an appeal was preferred by the accused in C.A.No. 67 of 2011 before the learned II Additional District Judge, Trichy, wherein, the conviction and sentence was confirmed and the appeal was dismissed. Against which, the present revision has been filed.