NATTOORAN ALIAS NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Revision petitioner was convicted by the learned Assistant Sessions Judge/Chief Judicial Magistrate, Coimbatore in S.C.No.62 of 2005 for an offence punishable under Sec.394 read with Sec.397 IPC and sentenced to undergo R.I. for a period of seven years. THE said sentence was confirmed by the learned Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore in C.A.No.60 of 2006. Aggrieved by the said conviction and sentence, the Revision Petitioner-Accused has preferred this Criminal Revision Petition.

(2.) TOTALLY there were three accused. Two other accused are absconding and the case against them was spilt up and the case was tried against this Petitioner alone.

(3.) BOTH the trial court and the Appellate court considered the evidence let in by the Prosecution and found the Revision petitioner guilty of the offence under Sec.394 r/w.397 IPC and convicted and sentenced him as stated above.