R. RENOLD Vs. STATE

JUDGEMENT

(1.) THE revision petitioner is the sole accused in C.C. No.10 of 2008 on the file of the Court of Judicial Magistrate No.II, (CCIW), Tirunelveli and he stood charged and tried for the commission of the offences under Sections 420, 465, 466, 468 and 471 I.P.C. The trial Court, vide judgment dated 30.07.2010, has acquitted the revision petitioner of the charges for the offences under Sections 420, 465, 466 and 468 I.P.C., but, convicted him for the offence under Section 471 I.P.C and imposed the sentence of simple imprisonment for one year and to pay a fine of Rs.1,000/ -, with default sentence of simple imprisonment for three months.

(2.) THE revision petitioner/accused, aggrieved by the conviction and sentence passed by the trial Court, preferred the appeal in C.A. No. 128 of 2010 on the file of the Court of III Additional Sessions Judge, Tirunelveli and the lower appellate Court, vide judgment dated 21.10.2013, has confirmed the conviction and sentence imposed by the trial Court and dismissed the appeal.

(3.) THE facts leading to the filing of this revision, briefly narrated, are as follows: