NATARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment passed by the learned V Additional Sessions Judge, Chennai, in Crl.A.No.76 of 2005, dated 20.02.2010 by modifying the sentence of six months simple imprisonment passed by the learned X Metropolitan Magistrate, Egmore, Chennai, in C.C.No.6653 of 2002, dated 15.02.2005.

(2.) The learned counsel for the petitioner/accused would mainly contend that the learned trial Court and the First Appellate Court, without considering the evidence of P.W.1 and P.W.2, which was not corroborated by any other witnesses and so many contradictions in the evidence of P.W.1 and P.W.2 and also without considering the admissions made in the cross examination, erroneously convicted the petitioner/accused and therefore, the judgments passed by both the Courts below have to be set aside and the criminal revision case has to be allowed.

(3.) The learned Government Advocate (Crl.Side) would contend that the trial Court and the First Appellate Court, after considering the evidence of the prosecution and the child witness aged about 11 years, correctly passed orders according to the proved case and therefore there is no infirmity or illegality in the orders passed by both the Courts below. Hence, the criminal revision case has to be dismissed.