RAMESH Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the judgment and order dated 07.12.2015 passed in Crl.A. No.17 of 2015 on the file of the District and Sessions Court, Salem confirming the judgment and order dated 08.01.2015 passed in C.C. No.190 of 2012 on the file of the Judicial Magistrate Court No.I, Attur.

(2.) Briefly stated, the germane facts leading to the institution of this criminal revision are as under:

(3.) Heard Mr. A. Balamurugan, learned counsel representing Mr.K.Selvakumaraswami, learned counsel on record for the petitioner and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent/State.