ANBUMANI Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) This Criminal Revision Petition is filed against the order passed in Crl.A.No.10 of 2011 dated 05.09.2011, passed by the District and Sessions Judge, Kancheepuram confirming the order of conviction and sentence passed by the Judicial Magistrate No-I, Kancheepuram in C.C.No.43 of 2000, dated 18.01.2011.

(2.) The case of the prosecution in brief:

(3.) The prosecution examined 16 witnesses and marked 30 documents in order to prove their case. The petitioner examined himself as DW-1 and 2 documents were marked from his side.