SIVA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Revision has been filed under Sections 397 & 401 of Cr.P.C., against the judgment dated 23.11.2005 in C.A.No,49 of 2005 passed by the learned Principal Sessions Judge, Villupuram, confirming the judgment dated 23.06.2005 in S.C.No.173 of 2004 on the file of the Chief Judicial Magistrate-cum-Assistant Sessions Judge, Villupuram.) THIS Criminal Revision Case has been preferred against the judgment of the learned Principal Sessions Judge, Villupuram, dated 23.11.2005 made in C.A.No,49 of 2005, confirming the conviction recorded and the sentence imposed on the revision petitioner herein by the trial Court viz., learned Chief Judicial Magistrate-cum-Assistant Sessions Judge, Villupuram made in S.C.173 of 2004, dated 23.06.2005.

(2.) THE petitioner in this Criminal Revision Case, who figured as A1 in S.C.No.173 of 2004 on the file of the Chief Judicial Magistrate-cum- Assistant Sessions Judge, Villupuram, was prosecuted along with three other persons viz., Selvam, Sankar and Murthy, arrayed as A2 to A4 in the said Sessions Case. THEy stood charged in the said Sessions Case as follows:- THE revision petitioner (A1) stood charged for offences punishable under Section 304(ii), 352 & 324 r/w 34 IPC. THE other three persons viz., A2 to A4 stood charged for offences punishable under Section 304(ii) r/w 34, Section 352 and Section 324 IPC.

(3.) THE learned Principal Sessions Judge, Villupuram, after hearing, concurred with the judgment of the trial court, dismissed the appeal and thereby confirmed the conviction recorded and the sentence imposed by the learned trial Judge for an offence punishable under Section 324 IPC.