P VELUSAMY GOUNDER Vs. RAMAKRISHNAN

JUDGEMENT

(1.) THIS revision petition is filed against the acquittal of the accused, who were charged for the offence under Sections 409, 468, 471 and 477A I.P.C. Earlier, the accused were tried by the learned Judicial Magistrate, Kodumudi in C.C.No.5 of 1998 and were convicted for the offence under Section 409 I.P.C to undergo Rigourous Imprisonment for 2 years and to pay a fine of Rs.1,000/- in default to undergo 6 months R.I., for the offence under Section 468 I.P.C to undergo R.I. for 2 years and to pay a fine of Rs.500/- in default to undergo 6 months R.I., for the offence under Section 471 I.P.C one year R.I. and to pay a fine of Rs.500/- in default to undergo three months R.I., for the offence under Section 477-A to undergo R.I. for 2 years and pay a fine of Rs.500/- in default to undergo 6 months R.I. Aggrieved over the same, they preferred an appeal in Crl.A.No.2 of 2004 before the learned First Additional Sessions Judge, Erode. Learned First Additional sessions Judge, Erode, who heard the appeal allowed the same and acquitted the accused and directed to refund the fine paid by the accused.

(2.) AGGRIEVED over the acquittal of the accused this revision petition is filed by P.W.8.