BOOPATHIRAM Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed to get set aside the judgment in S. C. No. 69 of 2005 dated 29/12/2005 on the file of the learned Chief Judicial Magistrate cum Assistant Sessions Judge, Karur, confirmed by the learned Principal District Judge, Karur, in C. A. No. 8 of 2006 dated 27/9/2006.

(2.) I am of the considered opinion that this matter could be disposed of at the admission stage itself.

(3.) THE background facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: