VENKATESAN ALIAS VENKATACHALAM Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 19.01.2007 made in C.A.No,222 of 2006 on the file of the learned Addl. District cum Sessions Judge, Fast Track Court No,2, Coimbatore, confirming the judgment dated 09.05.2006 made in C.C.No,460 of 2002 on the file of the learned Judicial Magistrate No.1, Pollachi, this criminal revision is focussed.

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

(3.) THE point for consideration is as to whether there is any perversity or non-application of law in holding the accused guilty and also in imposing the sentence. THE learned Government Advocate (crl.side) inviting the attention of this Court to various portions of the evidence would develop his argument to the effect that absolutely there is no infirmity or illegality, perversity or non-application of law on the part of both the Courts below in holding the accused guilty and regarding sentence also no leniency could be shown as the gravity of the offence is such that if any leniency shown, it would be deleterious to the Society.