SARAVANAN Vs. STATE BY SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Revision has been filed praying to set aside the Judgment, dated 14.11.2006, passed in Crl.A.No.70 of 2006 by the learned Additional District Sessions Judge, (FTC No.1), Trichy, in and by which, the appellate Court confirmed the conviction and modified the sentence passed by the trial Court in C.C.No.198 of 2004, from 1 year simple imprisonment to 3 months simple imprisonment. However, the trial Court confirmed the fine amount of Rs.2000/- imposed by the trial Court, in default, to undergo simple imprisonment for a further period of six months.

(2.) The facts leading to the filing of the present criminal Revision Case, can be briefly stated as follows:-

(3.) In order to prove the case, the prosecution has examined P.Ws.1 to 14 and marked Exs.P1 to 7. No one was examined on the side of the accused as defence witness and no document was also marked.