SRI SUJIES BENEFIT FUNDS LIMITED Vs. M. JAGANATHUAN

JUDGEMENT

(1.) Heard Mr B. Ragunath, learned counsel for the appellant and Mr. S. Nagamuthu, learned senior counsel for the respondent.

(2.) Leave granted.

(3.) The present appeal arises out of the Final Judgment dtd. 29/1/2020 (hereinafter referred to as the "impugned judgment"), passed by the learned Single Judge of the High Court of Judicature at Madras (hereinafter referred to as the "High Court") in Criminal Appeal No.582/ 2012, whereby the appeal filed by the appellant was dismissed and the judgment dtd. 20/6/2012 of the Vth Additional District and Sessions Judge, Coimbatore (hereinafter referred to as the "Appellate Court") in Criminal Appeal No.186/2010, was upheld.