M. VELMURUGAN Vs. S. RAMESH

JUDGEMENT

(1.) The revision petitioner Thiru.M.Velmurugan is the complainant in C.C.No.216 of 2012 on the file of the Judicial Magistrate No.I, Virudhunagar. He filed private complaint under Sec. 138 of the Negotiable Instruments Act against the respondents herein. The case ended in acquittal vide Judgment dtd. 9/10/2015. Questioning the same, the revision petitioner filed Crl.A.No.45 of 2016 before the learned Additional District and Sessions Judge, Virudhunagar. Vide Judgment dtd. 24/6/2016, the appeal came to be dismissed. Aggrieved by the same, this revision case was filed.

(2.) The learned counsel appearing for the revision petitioner reiterated all the contentions set out in the memorandum of grounds and wanted this Court to set aside the impugned Judgments and allow this revision case.

(3.) Per contra, the learned counsel for the accused submitted that the impugned Judgments do not call for any interference and wanted me to dismiss this revision case.