O. ACHUTHAN Vs. M. MANOHARAN

JUDGEMENT

(1.) This criminal revision is directed against the judgment and order dated 04.09.2013 passed by the District and Sessions Court, Tiruvarur in Crl.A.No.24 of 2012, confirming the judgment and order dated 22.10.2012 passed by the Judicial Magistrate Court, Tiruvarur in S.T.C. No.429 of 2008.

(2.) For the sake of convenience, the petitioner and the respondent are referred to as accused and complainant respectively.

(3.) The facts in brief are as under: