M K JAYAKUMAR Vs. RAM NAIK

JUDGEMENT

(1.) LEAVE granted. Misc. Crl. 226/2010 is allowed.

(2.) NOTICE to respondent is dispensed with.

(3.) IN view of the submission made to enable the appellant to have one more opportunity and also to subject himself to cross-examination, the appeal is allowed and the impugned order of acquittal passed by the learned Magistrate is set aside, with a direction to the appellant to appear before the trial Court and subject himself to cross-examination, after notice to the respondent. The appellant shall appear before the trial Court on 22.2.2010. Order accordingly.