SENTHIL KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision is directed against the Judgment of the learned Sessions Judge (Fast Track Court no. 1), Pattukkottai in C. A. No. 37/2005 dated 16. 8. 2005, confirming the conviction and sentence of imprisonment for 1 year simple Imprisonment and fine of Rs. 2,000/-, in default to undergo 3 months Simple imprisonment passed by the learned judicial Magistrate No. III, Thanjavur in c. C. No. 232/2002 by judgment dated 6. 6. 2005.

(2.) THE gist of the prosecution case is briefly as follows:-

(3.) BEFORE the trial Court, P. Ws. 1 to 11 were examined and Exs. P1 to 6 were marked on the side of prosecution. On the side of defence, no witnesses were examined and no documents were marked.