ASHOK KUMAR Vs. K. GUNASEKARAN

JUDGEMENT

(1.) The revision case filed in Crl.R.C. 562 of 1997 has been filed by the petitioner/ Complainant in C.C. 5 of 1997 for enhancement of the punishment imposed by the learned Judicial Magistrate I, Erode dated 10.7.97 and Crl.R.C. No. 436 of 1999 has been filed by the accused, challenging the conviction and sentence passed in C.A. No. 106 of 1997, dated 2.2.1999 on the file of the second Additional Sessions Judge, Erode, confirming the conviction and modifying the sentence of fine.

(2.) The case in brief for disposal of both the revision petitions are as follows:

(3.) On behalf of the complainant, P.W. 1 and P.W.2 were examined and Ex.P-1 to P-16 documents were marked. On the side of the accused, Ex.D.1 was marked.