SASIKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal revision has been preferred seeking to set aside the judgment dated 31.03.2011 passed by the Additional District Judge~cum~Sessions Court (Fast Track Court No.II), Coimbatore in Crl.A.265 of 2010, confirming the judgment of conviction and sentence dated 03.12.2010 passed by the Judicial Magistrate No.VIII, Coimbatore in C.C.No.106 of 2007.

(2.) Succinctly stated, the facts leading to the filing of this criminal revision are as under:

(3.) Heard Ms. Sumathy, learned counsel representing Mr.K.Thilageswaran, learned counsel on record for the petitioner and Mr.G.Ramar, learned Government Advocate (Crl. Side) appearing for the respondent State.