SUYAMBUDURAI Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgment dated 22.3.2007 passed by the Principal Sessions Judge, Chengalpattu, in C.A.No.141 of 2005 confirming the judgment dated 22.8.2005 passed by the Judicial Magistrate, Tambaram, in C.C.No,378 of 2002. Challenging and impugning the judgment dated 22.3.2007 passed by the Principal Sessions Judge, Chengalpattu, in C.A.No.141 of 2005 confirming the judgment dated 22.8.2005 passed by the Judicial Magistrate, Tambaram, in C.C.No,378 of 2002, this criminal revision case is focussed.

(2.) A 'resume' of facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) HEARD the learned Government Advocate, who would submit that in matters of this nature, severe punishment should be imposed, as otherwise, it will have deleterious effect on the society and the like minded persons will not be deterred in committing similar crimes.