MARTHA MERIYL REBELLO Vs. G.NIRMALADEVI

JUDGEMENT

(1.) The petitioner / accused has preferred the present revision against the judgment and decree passed in C.A.No.287 of 2005, on the file of III Additional City Civil Judge at Chennai, modifying the sentence of imprisonment and confirming the fine imposed by the trial Court in C.C.N.8518 of 2001, on the file of XIII Metropolitan Magistrate at Egmore.

(2.) The short facts of the case are as follows: -

(3.) On being questioned, the accused pleaded not guilty and hence, the case was proceeded with. On the complainant's side, three witnesses were examined and eleven documents were marked as Exs.P1 to P11. On the side of the accused, two witnesses were examined and four documents were marked.