T JEYARAJ Vs. P S SUKUMARAN @ SUKUMAR

JUDGEMENT

(1.) This appeal has been filed seeking to set aside the judgment dated 25.6.2004 made in C.C.No.3596 of 2001 on the file of the learned IX Metropolitan Magistrate, Chennai.

(2.) For the sake of convenience, the appellant and the respondent will be referred to as per their array in the complaint.

(3.) I heard Ms.R.Gowri, learned counsel for the complainant and Mr.R.Chellamuthu, learned counsel for the accused and also perused the materials available on record.