SARAVANAN Vs. STATE

JUDGEMENT

(1.) Challenging and impugning the judgement dated 27.3.2007 passed by the learned Additional District and Sessions (Fast Track Court), Vellore in C.A. No. 205 of 2006 confirming the judgement dated 31.10.2006 passed by the learned Judicial Magistrate-I, Vellore, in C.C. No. 119 of 2004, this revision case is focused.

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

(3.) Animadverting upon the judgements of both the Courts below, this revision case is focused on various grounds. However, the gist and kernel of them would be to the effect that both the Courts below failed to take into account the evidence properly, but simply believed the case of the prosecution and convicted the accused.