RATHINAMMAL Vs. MANICKAM

JUDGEMENT

(1.) The Appellant/Complainant has preferred the instant Criminal Appeal as against the judgment, dated 22.08.2016, passed in S.T.C.No.14 of 2007, on the file of the Judicial Magistrate No.II, Mettur, Salem/trial Court.

(2.) Heard both sides.

(3.) The Complaint in S.T.C.No.14 of 2007, on the file of the trial Court, came to be dismissed on 22.08.2016, for the reason that, in spite of service of final notice, the Complainant was absent, and there was no representation on her behalf.