GANESAN Vs. STATE

JUDGEMENT

(1.) This Criminal appeal has been filed to set aside the Judgment, dated 04.11.2008 passed in S.C.No. 327 of 2008 by the learned Additional Sessions Judge (FTC-I) Thanjavur.

(2.) The Criminal Revision has been filed by the defacto complainant/P.W.1 to set aside the Judgment passed by the learned Additional Sessions Judge (FTC-I), Thanjavur in S.C. No.327 of 2008, dated 04.11.2008 and to enhance the sentence.

(3.) The Criminal appeal and Criminal Revision case are arising out of one Judgment.