SIVA KUMAR Vs. NATARAJAN

JUDGEMENT

(1.) THE Criminal Revision is directed against the Judgment in C.A.No.87/2005 on the file of the Principal Sessions Judge, Trichirappalli, confirming the Judgment in C.C.No.69/2004 on the file of the learned Judicial Magistrate No.III, Trichirappalli.

(2.) THE complainant's case is briefly stated as follows:-

(3.) AGGRIEVED over the Judgment of the learned Judicial Magistrate No.III, Tiruchirappalli an appeal was preferred by the revision petitioner in C.A.No.87/2005 before the Principal Sessions Judge, Trichirappalli and the same was dismissed by the learned Principal Judge, Tiruchirappalli.