G. AMIRTHARAJ GANESAN Vs. J. SELVARAJ

JUDGEMENT

(1.) Heard Mr.KA.Ramakrishnan, learned Counsel appearing for the Revision Petitioner and Mr.S.Muthumalairaja, learned Counsel for the Respondent and also this Court has taken the assistance of Mr.A.S.Abul Kalam Azad, learned Government Advocate.

(2.) This Criminal Revision Petition has been filed to set aside the to set aside the orders passed in Crl.A.No.49 of 2019 dtd. 19/8/2025 on the file of the learned Additional District and Sessions Judge, Srivilliputhur, Virudhunagar District, confirming the judgment in C.C.No.231 of 2016 dtd. 27/3/2019 on the file of the learned Judicial Magistrate II, Sattur, Virudhunagar District.

(3.) The facts of the case in a nutshell, led to filing of this Criminal Revision Petition and necessary for disposal of the same, are as follows:-