LOGANATHAN Vs. STATE

JUDGEMENT

(1.) This Revision has been preferred against the judgment rendered by the learned Sessions Judge, Tiruvannamalai, Tiruvannamalai District in Crl.A.No.45 of 2005 dated 14.02.2011, wherein, the conviction and sentence awarded by the learned Judicial Magistrate, Arani, Tiruvannamalai District in C.C.No.13 of 2002 dated 01.09.2005 in favour of the revision petitioner is confirmed.

(2.) The gist of the prosecution case is as follows:

(3.) It is an admitted fact that during the pendency of enquiry before the learned Judicial Magistrate, Arani, P.W.1 [Bharathi] delivered a child and thereafter, an application was filed by the Investigating Officer for D.N.A. Test and found that the present revision petitioner is the biological father of the child. Considering the said aspect, now, the First Appellate Court, directed the revision petitioner to pay the compensation as above.