G A ALFRED JOSEPH Vs. STATE

JUDGEMENT

(1.) THE revision petitioner is A-3 in C. C. No. 313 of 1994 on the file of Judicial Magistrate No. I, Poonamallee. This revision is filed against the conviction and sentence of imprisonment till raising of the Court and fine of Rs. 1000/-, in default to undergo Simple Imprisonment for a period of three months, imposed on the third accused for an offence under Section 3 (a) of the Railway Property (Unlawful Possession) Act in C. C. No. 313 of 1994 as per judgment dated 23. 6. 2003 and as confirmed by the Additional District Judge (Fast Track Court No. III), Poonamallee, as per judgment dated 25. 11. 2003 in C. A. No. 49 of 2003.

(2.) THE brief facts that led to the filing of this revision petition are as follows:-

(3.) IN order to prove the guilt of the accused, P. Ws. 1 to 7 were examined on the side of the complainant and Exs. P. 1 to P. 31 were marked besides M. O. 1 to M. O. 4. But no oral or documentary evidence was let in on the side of the accused.