JAYAPAL Vs. P.L.CHIDAMBARAM

JUDGEMENT

(1.) This petition has been filed seeking to call for the records in C.A.No.31 of 2010 and to set aside the judgment in C.A.No.31 of 2010,dtd. 10/1/2014, passed by the learned Principal Sessions Judge, Thiruvarur, confirming the order passed in C.C.No.374 of 2007, dtd. 14/7/2010, passed by the learned Judicial Magistrate No.1, Mannargudi.

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

(3.) The brief facts of the case are as under: