ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) (Prayer: Petition filed under Section 397 r/w 401 of Cr.P.C. against the order dated 30.12.2005 passed by the Principal District & Sessions Judge at Chenglepet, in S.C.No.124 of 2002.)Animadverting upon the order dated 30.12.2005 passed by the Principal District & Sessions Judge at Chenglepet, in S.C.No.124 of 2002, this criminal revision case is focussed.

(2.) THE epitome of the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:THE police laid the police report in terms of Section 173 of Cr.P.C. as against the accused for the following offences:TABLEAfter entering appearance, the accused pleaded not guilty. Whereupon, trial was conducted.

(3.) THE point for consideration is as to whether there is any perversity or non-application of law on the part of the lower Court in appreciating the evidence.