T.UDAYAKUMAR Vs. G.KALYANASUNDARAM

JUDGEMENT

(1.) This Criminal Revision Case is filed against the judgement made in Crl.A.No.20 of 2019, dtd. 5/8/2025, on the file of the Sessions Fast Track Mahila Court, Kanyakumari at Nagercoil, confirming the judgement dtd. 4/1/2019, made in STC.No.842 of 2018 on the file of the Fast Track Court, (Magistrate Level), Nagercoil.

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

(3.) On 17/10/2025, when the matter came up for consideration, this Court in Crl.M.P.(MD) No.14773 of 2025 in Crl.R.C.(MD) No.1346 of 2025 had passed the following order:-