G SARAVANAN Vs. B SURULIRAJ

JUDGEMENT

(1.) On a complaint by one B.Suruliraj in S.T.C.No.106 of 2015 on the file of the learned Judicial Magistrate, Fast Track Court (Magistrate Level) at Theni, the revision petitioner herein was tried for offence under Section 138 of N.I. Act. The Trial Court acquitted him. On appeal by the complainant, the first appellate Court reversed the finding of acquittal and convicted him. Aggrieved by the order of conviction passed by the first appellate Court, reversing the order of acquittal passed by the Trial Court, the present revision case is filed against the Judgment of the learned Additional District and Sessions Judge, Theni at Periyakulam passed in C.A.No.40 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.40 of 2016 dated 27.02.2017.