MADRAS CEMENTS LTD Vs. M SANJEEVI

JUDGEMENT

(1.) The appeal is directed against the order of acquittal passed by the VXI Metropolitan Magistrate Court in C.C.No.5154 of 2004 dated 06.07.2009.

(2.) The case of the prosecution in the Trial Court is as follows:

(3.) On 06.04.2004, the appellant issued a statutory notice to the respondent and the same was received by the respondent on 12.04.2004 and the respondent also issued a reply notice to the appellant against which the complaint has been lodged before the VXI Metropolitan Magistrate Court .