M. PONKALIAPPAN Vs. ANNUR CAUVERY SPINTEX (P) LTD.

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the judgment and order dated 19.10.2012 passed in C.C.No.9 of 2011 on the file of the Judicial Magistrate Court (Fast Track Court No.II), Coimbatore, confirmed by the judgment and order dated 29.01.2013 passed in C.A.No.309 of 2012 on the file of the I Additional District and Sessions Court, Coimbatore.

(2.) For the sake of convenience, the petitioner and the respondent will be referred to as accused and complainant, respectively.

(3.) It is the case of the complainant that the accused is the Proprietor of Sri Amman Textiles and that he had purchased carded cotton yarn from 16.09.2008 to 06.12.2008 for a total sum of Rs.2,33,222/-, towards which, the accused gave the following three cheques: