DEIVAM Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The criminal revision is preferred by the accused against the finding of the learned I Additional Sessions Judge, Madurai dated 12.02.2007, in C.A. No. 1 of 2004, confirming the finding of the Assistant Sessions Judge cum Chief Judicial Magistrate, Madurai dated 29.12.2003, in S.C. No. 220 of 2003.

(2.) In S.C. No. 220 of 2003, the revision petitioner stood tried for offences under Section 4 of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 and Section 506(i) I.P.C. The trial Court found him guilty on both the counts and awarded a sentence of rigorous imprisonment for 2 years and fine of Rs. 5,000/-, in default rigorous imprisonment for a period of 6 months in respect of offence under Section 4 of Tamil Nadu Public Property (Prevention of damage and Loss) Act 1992 and Rigorous Imprisonment for a period of one year in respect of offence under Section 506(i) I.P.C.

(3.) Against the conviction and sentence passed by the Assistant Sessions Judge (Chief Judicial Magistrate), Madurai, the accused has preferred C.A. No. 1 of 2004 on the file of the I Additional Sessions Court, Madurai.