VELANKANNI Vs. STATE

JUDGEMENT

(1.) Challenging the Conviction and Sentence passed by the learned Principal Sessions Judge, Vellore in Crl.A. No.36/2019 modifying the Conviction and Sentence passed by the learned Judicial Magistrate No.I, Vellore, in C.C. No.85/2015, the present Criminal Revision Case is filed.

(2.) The case of the Prosecution as could be discerned from the Oral and Documentary evidence is as follows:

(3.) Heard Mr. M.R. Thangavel, learned Counsel for the Revision Petitioner and Ms. A. Shahana Fathima, learned Government Advocate (Crl. side) for the Respondent.