K DHANDAPANI Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 9.5.2007 passed by the Judicial Magistrate No.II, Chidambaram, in S.T.C.No,330 of 2007.) Challenging and impugning the order dated 9.5.2007 passed by the Judicial Magistrate No.II, Chidambaram, in S.T.C.No,330 of 2007, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) THE learned counsel for the revision petitioner would reiterate the grounds of revision and highlight that for the offences committed by the accused, the total fine of Rs.600/- imposed is on the lower side and the punishment should be deterrent, incommensurate with the nature of the offence, then only the persons having similar criminal propensity and attitude would not commit such crimes.