SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This Revision is directed against the judgment passed by the learned Additional District and Sessions Judge -cum- F.T.C.No.III, Madurai, in C.A.No.124 of 2007, dated 02.04.2008, confirming the conviction and sentence imposed on the revision petitioner by the learned First Additional Assistant Sessions Judge, Madurai, passed in S.C.No.365 of 2006, dated 04.10.2007.

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

(3.) Challenging the conviction and sentence under Sections 307 and 506(2) IPC, which was confirmed by the first appellate Court, the petitioner has come forward with the present revision.