M RAMESH Vs. STATE

JUDGEMENT

(1.) CRIMINAL Revision Case is preferred against the judgment and conviction for the offence punishable under Section 493 IPC passed by the learned Judicial Magistrate, Ooty in C.C.No: 184 of 2004 dated 10.2.2004, which was confirmed by the District Sessions Judge, Ooty in C.A.No:3 of 2004 on 7.7.2004 and consequential sentence of two years rigorous imprisonment and Rs.4,000/= fine and three months simple imprisonment on failure to pay the fine amount.

(2.) THE brief facts of the case for the disposal of this revision are as follows: -

(3.) HOWEVER, considering the age of the accused and he is having a family, I am inclined to reduce the period of rigorous imprisonment from two years to One year and in other aspects, no interference is called for with the judgment and conviction of the appellant. Learned Judicial Magistrate, Ooty is directed to secure the accused to undergo the remaining period of sentence.