A.N. CHANDRU Vs. K. JAYASANKAR

JUDGEMENT

(1.) This Criminal Appeal has been filed seeking to set aside the judgment dated 20.02.2013 passed by the II Additional District and Sessions Court, Ranipet in Crl. A. No. 45 of 2011 against the judgment dated 10.02.2011 passed in C.C.No. 108 of 2010 on the file of the Additional District Munsif-cum-Judicial Magistrate Court No.I, Walajahpet.

(2.) For the sake of convenience, the appellant and the respondent will be referred to as the complainant and the accused respectively.

(3.) A vignette of the case of the complainant is as under: