RAJENDRAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Revision has been filed against the judgment of conviction passed in C.A. No. 59 of 2008 dated 07.09.2009 by the I Additional Sessions Judge (PCR), Thanjavur confirming the judgment of conviction and sentence dated 29.05.2008 made in C.C. No. 50 of 2004 by the District Munsif cum Judicial Magistrate, Papanasam, wherein, the revision petitioners/A1 to A3 were convicted for the offence under Section 452 of I.P.C. and sentenced to undergo rigorous imprisonment for one year each and to pay a fine of Rs. 500/ - each in default to undergo simple imprisonment for three months each and the first petitioner/A1 was convicted for the offence under Section 324 of I.P.C. and sentenced to pay a fine of Rs. 500/ - in default to undergo simple imprisonment for three months.

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

(3.) ON considering the oral and documentary evidence, the learned Judicial Magistrate found all the accused guilty for the offence under Section 452 of I.P.C. and found A1 guilty for the offence under Section 324 of I.P.C. and convicted and sentenced them as stated above. Aggrieved over by the judgment of the learned Judicial Magistrate, Papanasam, an appeal was preferred by the accused in C.A. No. 59 of 2008 before the learned I Additional Sessions Judge, (PCR), Tanjavur, wherein, the conviction and sentence was confirmed and the appeal was dismissed. Against which, the present revision has been filed.