ISMAIL SAFIULLA Vs. SHARIFF

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the respondent/accused.

(2.) This appeal is filed challenging the judgment and order of acquittal passed in Criminal appeal No.171/2009 dated 11.01.2011 on the file of the Principal Sessions Judge, Chikmagaluru, reversing the judgment and order of conviction and sentence passed by the Principal JMFC, Mudigere, in C.C.No.615/2008 dated 31.08.2009.

(3.) The parties are referred to as per their original rankings before the Trial Court as complainant and accused to avoid the confusion and for the convenience of the Court.