K RAVI Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 23.8.2006, passed by the Additional District Sessions Judge/Fast Track Court, in C.A.No.114 of 2005, confirming the judgment dated 16.11.2005 passed by the Judicial Magistrate, Rasipuram, Salem passed in C.C.No,416 of 2004.) Challenging and impugning the order dated 23.8.2006, passed by the Additional District Sessions Judge/Fast Track Court, in C.A.No.114 of 2005, confirming the judgment dated 16.11.2005 passed by the Judicial Magistrate, Rasipuram, Salem, in C.C.No,416 of 2004, this criminal revision case is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus: The police laid the police report in terms of Section 173 Cr.P.C. as against the accused for the offences under Sections 279, 338 (4 counts), 304(A) (two counts). After complying with the procedures and formalities, trial was concluded. Ultimately, the trial Court convicted the accused for the following offences and imposed the following sentence. TABLE

(3.) THE point for consideration is as to whether there is any perversity or illegality in appreciating the evidence by the Courts below in finding the revision petitioner herein guilty of the offence under Sections 304(A) (2 counts), 338(4 counts) and 279 IPC.