SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Criminal Revision is filed against the Judgment dated 14. 6. 2005 rendered in Section 43 of 2004 by the learned Chief Judicial Magistrate thanajvur at Kumbakonam.

(2.) THE case of the Prosecution is briefly as follows:

(3.) BEFORE the trial Court, PWs 1 to 11 were examined and Exs. P1 to 13 were marked. MOs 1 to 6 were also marked.