THIRUNARAYANAN Vs. GOVINDASAMY

JUDGEMENT

(1.) This criminal revision has been preferred seeking to set aside the conviction made by judgment dtd. 28/9/2011 in C.A.No.43 of 2011 on the file of the Additional District and Sessions Court (FTC No.3), Vridhachalam, confirming the judgment dtd. 5/1/2011 made in S.T.C.No.368 of 2009 on the file of the District Munsif-cum-Judicial Magistrate Court, Neyveli.

(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 in brief leading to the filing of this criminal revision petition are as under: