SRIDEVI COMPANY Vs. N A S JEYARAJ

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in C. A. No. 1 of 1995 on the file of the Court of II Additional Sessions Judge, Erode. The complainant in C. C. No. 334 of 1993 on the file of the Court of Judicial Magistrate No. 3, Erode, who had succeeded before the trial Court but lost the same before the first appellate Court, is the appellant herein.

(2.) THE short facts of the private complaint in brief relevant for th purpose of deciding this appeal are as follows:

(3.) AFTER recording the sworn statement of the complainant, the learned Judicial Magistrate had taken the complaint on file in C. C. No. 334 of 1993 and on appearance of the accused on summons, copies under Section 207 of Cr. P. C were furnished and when the offence was explained to the accused he pleaded not guilty.