S. GNANASEKARAN AND ORS. Vs. SUNDARAJAN

JUDGEMENT

(1.) THE petitioner is an accused before the trial Court in C.C. No. 125 of 2012 on the private complaint lodged by one M.Sundararajan.

(2.) FOR the sake of convenience, the petitioners would be referred to as the accused and the respondent would be referred to as complainant.

(3.) THE learned III Additional District and Sessions Judge, dismissed C.R.P. No. 67 of 2012 by order dated 10.03.2015 and confirmed the order of cognizance passed by the trial Court. Aggrieved by the order of the Sessions Court dated 10.03.2015, this petition has been filed invoking the jurisdiction of this Court under Section 482 Cr.P.C.