T GOVINDARAJAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed against the judgment dated 30. 6. 2005 made in Criminal a. No. 139 of 2003 by the Additional district and Sessions Judge, Trichirappalli, confirming the conviction and sentence imposed by the Judicial Magistrate No. 5, trichirappalli.

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

(3.) BEFORE the trial Court, on behalf of the prosecution, PWs 1 to 30 were examined and exs. P1 to P78 were marked and on behalf of the accused no one was examined, however exs. Dl to D-4 were marked. The trial court taking into consideration of the evidence both oral and documentary, acquitted the President and Secretary and found guilty of the accused (A2) alone and convicted and sentenced him under Sections 408 IPC and 477a IPC to undergo two years rigorous imprisonment for each offence and to pay a sum of Rs. 1,000.