NEW KRISEN ASSOCIATES Vs. HYDERABAD CHEMICAL SUPPLIES LTD

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgment dated 22.10.2007 passed by the Additional District Judge, Fast Track Court-I, Erode, in C.A.No,47 of 2007 confirming the judgment dated 18.1.2007 passed by the Judicial Magistrate, No.III, Erode, in C.C.No.140 of 2004.) Animadverting upon the judgment dated 22.10.2007 passed by the Additional District Judge, Fast Track Court-I, Erode, in C.A.No,47 of 2007 confirming the judgment dated 18.1.2007 passed by the Judicial Magistrate, No.III, Erode, in C.C.No.140 of 2004, this criminal revision case is focused.

(2.) A 'resume' of facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) THE learned counsel for the respondent would put forth and set forth his argument to the effect that absolutely there is no shard or shred, miniscule or pint-sized, molecular or scintilla of defect in the judgments of both the Courts below, as they considered the factual evidence and arrived at the conclusion, warranting no interference by this Court. THE learned counsel also would point out that it is a settled proposition of law that the revisional Court cannot re-evaluate the evidence and arrive at a different conclusion and in the grounds of revision what are all the revision petitioners stated are not worthy of being considered, as they militate as against the well settled propositions of law.