SELVAM Vs. STATE

JUDGEMENT

(1.) CHALLENGING and impugning the judgment dated 29.1.2007 passed by the Additional District and Sessions Judge/Fast Track Court, Vellore, in C.A.No.147 of 2006 confirming the judgment dated 28.8.2006 passed by the Judicial Magistrate, Gudiyattam, in C.C.No.133 of 2004, 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.) IT is a trite proposition of law that an accused is entitled to arrange his defence in such a manner, so as to torpedo the charge, if at all there is a charge leveled against him.