V PALANIVEL Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 31.07.2006 passed by the learned Judicial Magistrate, Tirukoilur in C.C.No.85 of 2002, this criminal revision is focussed.

(2.) A summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) HEARD the learned Government Advocate (crl.side), who would submit that the State has not preferred any appeal.