NATARAJAN Vs. ATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the judgment dated 25.5.2006 passed by the Additional District Sessions Court/Fast Track Court, Namakkal, in C.A.No.118 of 2005 confirming the order dated 23.11.2005 passed by the Judicial Magistrate, Rasipuram, in C.C.No.447 of 2003. Animadverting upon the judgment dated 25.5.2006 passed by the Additional District Sessions Court/Fast Track Court, Namakkal, in C.A.No.118 of 2005 confirming the order dated 23.11.2005 passed by the Judicial Magistrate, Rasipuram, in C.C.No.447 of 2003, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and precisely, the facts absolutely necessary and germane for the disposal of these criminal revision cases would run thus:

(3.) HEARD both sides.