S S R VELUSWAMI Vs. SEBASTIAN

JUDGEMENT

(1.) HEARD. The fifth witness in C.C. No.2 of 1988 on the file of the VI Additional Assistant Sessions Judge, Tiruchirapalli, is the revision petitioner herein canvassing the judgment rendered by the learned Sessions Judge, Tiruchirapalli, in C.A. No.159 of 1988, dated 16.11.1994 confirming the conviction imposed by the trial Judge, but however, modified the sentence of three years under Sec.420, I.P.C. against A-1 and three years each under Sec.420 read with Sec. 109 and Sec.477(A) against A-2 to A-5, into one of 2 1/2 years for each accused aforementioned and thereby remitted the sentence of 2 1/2 years each by giving benefit under the five G.Os. passed by the Government of Tamil Nadu.

(2.) AGGRIEVED at this judgment modifying the sentence by the learned lower appellate Judge, the 5th witness examined by the prosecution has come forward with this revision challenging the propriety and legality of the impugned judgment.