P KATHIRESAN Vs. MEHALA TEXTILE

JUDGEMENT

(1.) CHALLENGING and impugning the judgment dated 20.11.2006 passed by the Additional District Cum Sessions Judge, Coimbatore (Fast Tract Court II, Coimbatore) in C.A.No,339 of 2006 confirming the judgment dated 17.7.2006 passed by the Judicial Magistrate No.II, Coimbatore, in C.C.No,772 of 2003, this criminal revision case is focussed.

(2.) BROADLY but briefly, narratively but precisely, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:-

(3.) THE point for consideration is as to whether there is any perversity or non application of mind in scrutinising the evidence on record, by applying the appropriate law.