V. FLORA JENIFER Vs. V.C. RAVICHANDRAN

JUDGEMENT

(1.) The present Criminal Revision is filed against the judgment dtd. 6/4/2022 passed by the learned Principal Sessions Judge, Salem, in Crl. Appeal No.19 of 2020, confirming the judgment dtd. 8/1/2020 passed by the learned Judicial Magistrate No.VI, Salem, in CC No.100 of 2013.

(2.) This Criminal Revision case is posted before this Court for admission and the same is decided at the admission stage itself.

(3.) For the sake of convenience the revision petitioner/accused is referred to as accused and the respondent/complainant is referred to as complainant.