MOHAMMED RAFIK Vs. RAJAVEL

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment rendered by the learned Additional District and Sessions Judge [Fast Track Court No.II], Salem, in Crl.A.No.73 of 2009 dated 08.02.2010, wherein, he allowed the appeal filed by the respondent and set aside the conviction and sentence passed by the learned Judicial Magistrate No.III, Salem in STC No.2234 of 2007 dated 08.07.2009.

(2.) The case of the appellant / complainant in the Trial Court is as follows:

(3.) Heard Mr.B.Kumarasamy, learned counsel appearing for the appellant and Mr.P.Murugan, learned counsel appearing for the respondent. I have perused the grounds of appeal and also the judgments rendered by the Courts below.