SENTHUR PANDIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Revision is directed against the order of conviction passed by the Additional Sessions Judge, Fast Track Court No. 1, Tirunelveli in C.A. No. 30 of 2004 dated 23.12.2005 by confirming the order of the District Munsif cum Judicial Magistrate, Sivagiri in C.C. No. 56 of 2002 dated 29.01.2004.

(2.) The brief facts of the prosecution case are as follows:

(3.) Before the trial Court on the side of the prosecution P.Ws. 1 to 11 were examined, Exs. P.1 to 4 were marked. No evidence examined on the side of the petitioner/accused.