S.PACHAIKANI Vs. S.SRI VELMURUGAN TRANSPORTS

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the judgment and order dated 05.09.2012 passed in C.C.No.6968 of 2001 on the file of the Metropolitan Magistrate Court (Fast Track Court No-I), Egmore, Chennai-8, confirmed by the judgment and order dated 30.01.2014 passed in C.A.No.177 of 2012 on the file of the VII Additional City Civil Court, Chennai.

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

(3.) The facts of the case in a nutshell are as under: