ARJUNAN Vs. STATE

JUDGEMENT

(1.) THIS Revision is directed against the judgment passed by the learned Principal Sessions Judge, Virudhunagar District at Srivilliputtur, in C.A.No.18 of 2007, dated 20.06.2012, confirming the conviction and sentence imposed on the Revision petitioner by the learned Chief Judicial Magistrate, Virudhunagar District at Srivilliputtur in S.C.No.80 of 2006, dated 19.01.2007.

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

(3.) QUESTIONING the conviction and sentence, the petitioner is is before this Court with the present revision.