KALA @ KAVITHA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed to set aside the order passed in C.A.No.84 of 2007 dated 21.07.2007 by the I Additional District Judge, Trichy, confirming the judgment passed by the learned Judicial Magistrate No.V, Trichy in C.C.No.264 of 2006 dated 15.02.2007.

(2.) Learned Judicial Magistrate No.V, Trichy had found the accused by name Kala @ Kavitha guilty under Sections 462 and 381 IPC and imposed a sentence of two years rigorous imprisonment in respect of each of the offence. This judgment has been confirmed by the appellate authority, namely, I Additional District Judge, Trichy in C.A.No.84 of 2007. Challenging the concurrent judgments of conviction, the present revision petition has been filed by the accused.

(3.) In order to appreciate the grounds of revision, it is necessary to go into the basic facts of this case. Brief Facts:-