PERIYASWAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGING and impugning the judgement dated 24.5.2006 passed by the Additional District and Sessions Judge (FTC-2), Coimbatore, in C.A.No.119 of 2005 modifying the judgement dated 7.3.2005 passed by the Judicial Magistrate No.IV, Coimbatore, in C.C.No.107 of 2001, this criminal revision case is focussed.

(2.) BROADLY but briefly, narratively but precisely, the 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 advance his argument to the effect that in the Surcharge proceedings, the Deputy Registrar closed the matter in toto and in the absence of clinching evidence, both the Courts below recorded the conviction and imposed the sentences as above. THE Courts below failed to take into account Exs.C1 and C2-the vouchers.