A.IMMELDA Vs. R.ANTHONISAMY

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the judgment, dated 04.12.2007, passed by the Additional District and Sessions Judge, Fast Track Court No.II, Cuddalore, in C.A.No.11 of 2006, reversing the judgment of conviction and sentence, dated 17.01.2006, passed by the Judicial Magistrate No.III, Cuddalore, in C.C.No.19 of 2004.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) The case of the prosecution is as under :