L.M. KRISHNAN Vs. V. KARUNANIDHI

JUDGEMENT

(1.) The present appeal has been filed against the judgment dated 26.06.2008 passed in C.C.No.11043 of 2006 on the file of the learned XVI Metropolitan Magistrate, George Town, Chennai.

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

(3.) T he brief case of the complainant/appellant is as follows:-