SENTHIL KUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Petition is filed, against the judgement of conviction and sentence, dated 22.1.2016, made in CA.No.52 of 2014, by the I Additional District Sessions Judge, Tindivanam, confirming the judgement of conviction and sentence of the Petitioner/A1, dated 8.11.2014, made in CC.No.30 of 2012, by the Additional Additional Sessions Judge, Tindivanam, thereby convicting and sentencing the Petitioner/A1 for the offence under Section 417 of IPC to undergo Simple Imprisonment for one year and to pay a fine of Rs.3000/-, in default to undergo Simple Imprisonment for one year.

(2.) The facts leading to filing of this Criminal Revision Petition and necessary for the disposal, are as follows:-

(3.) This court heard the learned counsel on either side.