R. LOGANATHAN Vs. R. GOPALAKRISHNAN

JUDGEMENT

(1.) The Criminal Revision Case is directed against the concurrent judgments of conviction passed in C.A.No.10 of 2015, dated 16.09.2016 on the file of the Principal Sessions Judge, Dindigul, confirming the judgment passed in C.C.No.23 of 2014, dated 02.02.2015 on the file of the learned Judicial Magistrate No.II, Dindigul.

(2.) The revision petitioner is the accused. The first respondent has filed a complaint against the revision petitioner/appellant /accused under Section 138 and 142 of Negotiable Instruments Act.

(3.) For the sake of convenience and brevity, the parties will hereinafter be referred as per their status/ranking in the trial Court.