MURUGADOSS Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the Judgment in C.A.No.138 of 2004 on the file of Additional Sessions Judge/Fast Track Court No.2, Kancheepuram which had arisen out of a Judgment in C.C.No.2/2001 on the file of District Munsif-cum-Judicial Magistrate, Uthiramerur. The accused has been charged under Section 326 of IPC.

(2.) THE learned Judicial Magistrate, Uthiramerur, had furnished the copies under Section 207 of Cr.P.C to the accused on his appearance, the offence was explained to the accused and questioned the accused pleaded not guilty.

(3.) AFTER going through the evidence both oral and documentary, the learned trial Judge has convicted the accused under Section 326 of IPC and sentenced to undergo one year rigorous imprisonment and slapped a fine of Rs.2500/- with default sentence. On appeal preferred by the accused in C.A.No.138 of 2004 before the Sessions, the same was dismissed by the Sessions Judge, confirming the findings of the learned trial Judge, which necessitated the accused to prefer this revision.