G SARAVANAN Vs. J SANKARANARAYANAN

JUDGEMENT

(1.) The revision petitioner herein who was tried for offence under Section 138 of N.I. Act on complaint by Sankaranaryanan in S.T.C.No.100 of 2015 on the file of the learned Judicial Magistrate, Fast Track Court (Magistrate Level) at Theni, is aggrieved by the order of conviction passed by the lower appellate Court, reversing the order of acquittal passed by the Trial Court. Therefore, this revision is directed against the Judgment of the learned Additional District and Sessions Judge, Theni at Periyakulam passed in C.A.No.39 of 2016, dated 27.02.2017.

(2.) Brief facts leading to this revision case:

(3.) The present revision case under consideration is directed against the judgment of conviction passed by the learned Additional District and Sessions Judge, Theni at Periyakulam in C.A.No.39 of 2016 dated 27.02.2017.