SOORYA WEAVERS Vs. J.P. ANTHONY RAJ

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 04.10.2004, made in C.C.No.114 of 2004, on the file of the Court of Judicial Magistrate No.III, Tirunelveli.

(2.) The facts leading to the filing of the present Criminal Appeal are as follows:

(3.) The Court heard the submissions of the learned counsel appearing for the appellant and perused the materials available on record.