VINAYAGAMURTHI Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 29.09.2006 in C.A.Nos.19 and 20 of 2005 passed by the District and Sessions Judge, Nagappattinam confirming the judgment of the learned Judicial Magistrate Nagapattinam in C.C.Nos.565 and 564 of 2003 respectively, these criminal revisions are focussed.

(2.) PITHILY and precisely, the relevant facts which are absolutely necessary and germane for the disposal of these revisions would run thus:

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in recording the conviction and imposing the sentence as against A2"