DHARMARAJ Vs. STATE

JUDGEMENT

(1.) This revision by the accused is to challenge the legality of the conviction and sentence awarded to him in C.C.No.14 of 2009 by the learned Judicial Magistrate, Vadipatti, as confirmed by the learned IV Additional Sessions Judge, Madurai in CA.No.11 of 2013.

(2.) Before the trial Court the revision petitioner was tried for an offence under Section 379 IPC. To establish the charge prosecution examined P.Ws.1 to 8, marked Exs.P1 to P7 and exhibited M.O.1.

(3.) Relying on the said evidence, the trial Court convicted the revision petitioner under Section 379 of IPC and sentenced him to two years rigorous imprisonment. Thereafter, the convicted person preferred criminal appeal in C.A.No.11 of 2013. The learned IV Additional Sessions Judge, Madurai, upholding the judgment of the trial Court dismissed the criminal appeal.