M.BANNARI Vs. M.BHARATHI

JUDGEMENT

(1.) This petition has been filed seeking to set aside the judgment and order dated 10.08.2015 passed in C.C.No.667 of 2013 on the file of the Judicial Magistrate Court (Fast Track Court No.I), Coimbatore, confirmed by judgment and order dated 29.01.2018 passed in C.A.No.200 of 2015 on the file of the III Additional District and Sessions Court, Coimbatore.

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

(3.) The long and short of the facts is as under: