D. APPINACKKAR Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/Appellant/Accused has preferred the instant Criminal Revision Petition as against the judgment dated 27.04.2015 in C.A.No.18 of 2013 in C.C.No.92 of 2002, passed by the Learned IV Additional District and Sessions Judge, Madurai.

(2.) The Learned IV Additional District and Sessions Judge, Madurai, while passing the impugned judgment in C.A.No.18 of 2013 (filed by the revision petitioner as the appellant) on 27.04.2015, at paragraph No.3, had observed the following:

(3.) Being dissatisfied with the judgment dated 27.04.2015 in C.A.No.18 of 2013, passed by the Learned IV Additional District and Sessions Judge, Madurai, the Revision Petitioner/Appellant/Accused as an aggrieved person, has preferred the instant Criminal Revision petition before this Court.