S MANI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed to call for the records relating to the order passed in C. A. No. 120 of 2006 dated 20. 09. 2007 by the learned Additional Sessions Judge cum Fast Track Court No. 1, Thanjavur, confirming the conviction and sentence passed by the learned Judicial Magistrate No. I, Thanjavur, in C. C. No. 68 of 2001, dated 05. 12. 2006.

(2.) WHEN the matter has come up for admission, I am of the considered opinion that this matter could be disposed of at this stage itself.

(3.) THE background facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: the police registered the case in Cr. No. 968 of 1999 under Sections 147, 325 and 506 (i) I. P. C as against several accused persons including the revision petitioner herein/a. 2. After investigation, the police laid the police report before the learned Magistrate concerned who conducted trial and convicted A. 2 and A. 3 and sentenced them to undergo three months rigorous imprisonment and to pay a fine of Rs. 200/- in default to undergo one month simple imprisonment.