M A NACHIMUTHU Vs. THIRU N RAVICHANDRAN

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in C. C. No. 89 of 1998 on the file of the Judicial Magistrate No. I, Mettur Dam. The complainant is the appellant herein

(2.) THE short facts in the complaint are as follows:-

(3.) THE said complaint was taken on by file, after recording the sworn statement of the complainant by the learned Judicial Magistrate No. I, Mettur Dam as C. C. No. 89 of 1998. On appearance of the accused on summon, copies under Section 207 of Cr. P. C. , were furnished to the accused and when the offence was explained to the accused, he pleaded not guilty. On the side of the complaint P. W. 1 to P. W. 3 were examined and Ex. P. 1 to Ex. P. 5 were marked.