K M RAVINDRA Vs. B K KRISHNAPPA

JUDGEMENT

(1.) This appeal filed under Section 378(1) of the Code of Criminal Procedure. is directed against the judgment and order dated 30.12.06 passed by the Addl. C.J.M., Bangalore District, Bangalore, acquitting the Respondents 1 to 4 of offences punishable under Sections 465, 467, 468, 471, 420, 506, 447 r/w 34 of I.P.C.

(2.) The Appellant filed a private complaint under Section 200 of Code of Criminal Procedure. on 1.7.03 against the Respondents 1 to 4 alleging aforementioned offences. The learned Magistrate before whom the complaint was filed, referred the complaint to the jurisdictional police under Section 156(3) of Code of Criminal Procedure. for investigation and report. On the basis of such reference, the jurisdictional police registered the case, investigated the matter and ultimately filed the charge-sheet against the Respondents 1 to 4 for the aforesaid offences. The complainant was cited as one of the witnesses in the charge-sheet.

(3.) After trial, by the judgment under appeal, the learned Magistrate acquitted all the accused of the charges levelled against them. Aggrieved by the said judgment of acquittal, the complainant has filed this appeal under Section 378(1) of Code of Criminal Procedure.