G IRUSAPPAN Vs. SANTHAKUMARI

JUDGEMENT

(1.) ANIMADVERTING upon the judgment dated 28.3.2007, passed by the II Additional Sessions Judge at Pondicherry in Crl.A.No.30 of 2003, confirming the judgment dated 21.7.2003 passed by the learned Judicial Magistrate No.1, Pondicherry in STR No.5778 of 2000, this criminal revision is focussed.

(2.) TERSELY and briefly, pithily and precisely the relevant facts which are absolutely necessary and germane for the disposal of this revision would run thus:

(3.) BOTH the Courts below fell into error in not considering the fact that pre litigation notice was not served on the revision petitioner. In Ex.P1, cheque, only the signature of the accused is found and the body of it was filled up by somebody else.