ASAN ALIYAR Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed to set aside the judgment dated 06.07.2017 in C.A.No.13 of 2016 on the file of the learned Principal District and Sessions Judge, Ramanathapuram confirming the conviction and sentence imposed upon the petitioner in C.C.No.99 of 2012 on the file of the learned Judicial Magistrate No.II, Ramanathapuram, dated 30.08.2016

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the respondent.

(3.) This revision petitioner is directed against the Judgment made in C.A.No.13 of 2016 on the file of the learned Principal District Judge, Ramanathapuram confirming the Judgment of the Trial Court passed in C.C.No.99 of 2012 dated 30.08.2016 holding the (Asan aliyar) revision petitioner herein guilty for offence under Section 471 of IPC, imposing fine of Rs. 5,000/-. In default 3 months Simple Imprisonment.