ARUMUGAM Vs. K.S.SAMPATH KUMAR

JUDGEMENT

(1.) The Appellant/Complainant has preferred the instant Criminal Appeal before this Court as against the Judgment dated 03.07.2013 in Criminal Appeal No.239 of 2012 passed by the Learned 4th Additional District and Sessions Judge, Coimbatore.

(2.) The Learned 4th Additional District and Sessions Judge, Coimbatore while passing the Impugned Judgment in Criminal Appeal No.239 of 2012 (filed by the Respondent/Accused) on 03.07.2013 at Paragraph No.16 had observed the following:

(3.) Earlier, the Learned Judicial Magistrate FTC (Magisterial Level II), Coimbatore in STC No.89 of 2012 on 20.07.2012 at Paragraph Nos.18 to 20 had observed the following: