RAJAM Vs. RECI GLORY

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed to set aside the order passed by the Court of District and Sessions Judge, Nagercoil in Cr. M. P. S. R. No. 1120 of 2007 dated 27. 04. 2007 in C. A. No. 237 of 2004.

(2.) HEARD the learned counsel for the petitioner as well the learned Government Advocate (Criminal side ). In view of the order which is going to be passed here under no notice to the first respondent is required.

(3.) THE background facts which are absolutely necessary and germane for the disposal of this Criminal Revision would run thus: as against the judgment of the learned Judicial Magistrate No. 1, Kuzhithurai in S. T. C. No. 980 of 2003 dated 08. 10. 2004, the Criminal Appeal No. 237 of 2004 was filed before the Sessions Judge, Nagercoil, who dismissed the appeal by passing the following cryptic order: