SIVA SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgement dated 7.2.2007 passed by the Additional Sessions Judge cum Fast Track Court No.II, Gopichettipalayam, in C.A.No,260 of 2006, modifying the judgment dated 8.8.2006 passed by the Judicial Magistrate II, Gopichettipalayam, in C.C.No,580 of 2004. Animadverting upon the judgement dated 7.2.2007 passed by the Additional Sessions Judge cum Fast Track Court No.II, Gopichettipalayam, in C.A.No,260 of 2006, modifying the judgement dated 8.8.2006 passed by the Judicial Magistrate II, Gopichettipalayam, in C.C.No,580 of 2004, this criminal revision case is focussed.

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

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in analysing the evidence and rendering the judgements by both the Courts below.