MR. AMAN Vs. MR. N. VELAN

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under section 397 and 401 Cr.P.C., 1973 against the Judgment passed in C.A.No.151 of 2013 dated 25.04.2014 on the file of V Additional Judge, City Civil Court at Chennai confirming the Judgment passed in C.C.No.4823 of 2011 and liable to set aside the same and to grant acquittal to the petitioner.

(2.) The brief facts of this case is that:-

(3.) Learned counsel appearing for the accused would submit that the address mentioned in the legal notice is of the accused. The complainant wantonly sent legal notice to a wrong address and thereby he caused the notice served on the accused. The complainant is maintainable against the accused. Hence, he prayed for acquittal.