RAVI Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgement dated 22.11.2006 passed by the Additional District and Sessions Judge(Fast Track Court No.II), Coimbatore, in C.A.No,496 of 2005 confirming the judgment dated 25.10.2005 passed by the District Munsif cum Judicial Magistrate, Palladam, in C.C.No.168 of 2002. Challenging and impugning the judgement dated 22.11.2006 passed by the Additional District and Sessions Judge(Fast Track Court No.II), Coimbatore, in C.A.No,496 of 2005 confirming the judgment dated 25.10.2005 passed by the District Munsif cum Judicial Magistrate, Palladam, in C.C.No.168 of 2002, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the facts which are absolutely necessary and germane for the disposal of this case would run thus:-

(3.) THE point for consideration is as to whether there is any perversity or illegality in interpreting the evidence and recording the conviction and imposing the sentence.