S R SELVAM, P ASOKAN Vs. P MARKANDAN

JUDGEMENT

(1.) This Criminal Revision Petition filed under Section 397 of Code of Criminal Procedure read with Section 401 of Code of Criminal Procedure. to call for the records and set aside the judgment passed by the learned Additional Sessions Judge, Fast Track Court No. I, Madurai in Crl.R.C. No. 83 of 2008 dated 07.09.2009 and allow this revision.

(2.) The following are the allegations in brief contained in the complaint laid by the Respondent.

(3.) After hearing both sides and perusing the relevant documents, the learned Judicial Magistrate No. 1, Madurai, allowed the application discharging the accused. The complainant carried the matter in revision before the learned Fast Track Court No. 1, Madurai, in Crl.R.C. No. 83 of 2008 which was allowed setting aside the order passed by the learned Judicial Magistrate. The said order in the revision is challenged before this Court in this revision case.