R MADESH Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgment dated 24.3.2006 passed by the Judicial Magistrate No.1, Mettur, in C.C.No.179 of 2003.Challenging and impugning the judgment dated 24.3.2006 passed by the Judicial Magistrate No.1, Mettur, in C.C.No.179 of 2003, this criminal revision case is focussed.

(2.) AVOIDING digressive discussion, pithily and precisely, I would like to portray the facts as under:

(3.) THE point for consideration is as to whether there is any perversity or non-application of law on the part of the Magistrate in acquitting the accused.