GADHI Vs. KRISHNARAJA

JUDGEMENT

(1.) Petitioner/accused in O.S. 15/1994 on the file of learned Judicial Magistrate I, Koilpatti, has preferred the revision aggrieved against the dismissal of appeal in C.A. 11/97 on the file of learned Sessions Judge, Tuticorin, confirming the conviction and sentence imposed by the Court below.

(2.) The case in brief for the disposal of the revision is as follows :-

(3.) Heard the learned counsel for the petitioner/accused.