R. RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) The convicted sole accused is the revision petitioner herein. He has filed this Criminal Revision Case against the order of conviction dtd. 17/9/2008 made in C.A. No. 161 of 2006 on the file of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur partially allowing the appeal against the judgment made in C.C. No. 23 of 2005 on the file of the learned Judicial Magistrate No. II, Srivilliputhur.

(2.) The respondent police has filed charge sheet before the learned Judicial Magistrate No. II, Srivilliputhur and the same was taken on file in C.C. No. 23 of 2005.

(3.) In order to substantiate the case of the prosecution, the prosecution has examined P.W.1 to P.W.12 and marked Exs.P.1 to P.8 and M.Os. 1 to 4.