M.S. SWAMINATHAN Vs. STATE BY INSPECTOR OF POLICE, NEEDAMANGALAM POLICE STATION, NAGAI-QUAID-E-MILLETH DIST.

JUDGEMENT

(1.) HEARD both the parties.

(2.) THE above revision is directed against the order of conviction and sentence dated 25.1.1995 in C.A. No. 76 of 1994 on the file of the Learned District Sessions Judge, Nagapat -tinam confirming the order of conviction and sentence of learned Judicial Magistrate, Man -nargudi, Nagai Quaid -e -Milleth District dated 8.7.94 in C.C. No. 544 of 1991, for the offence punishable under section 409 (4 counts), I.P.C. sentencing him to undergo eight months simple imprisonment, with a fine of Rs. 500/ - in default, 50 days simple imprisonment for each count, all to run concurrently.

(3.) 0n behalf of the prosecution, four witnesses were examined as PWs 1 to 4 and four documents were filed as exhibits PI to P4. If it suffice to mention that PW1 is the brother of PW2.