CHENNAPPA Vs. BASAPPA

JUDGEMENT

(1.) The appellant-complainant has preferred this appeal aggrieved by the dismissal of the complaint vide order dated 25/2/2011 and acquitting accused Nos.1 to 9 for the offences punishable under Sections 143 , 147 , 323 , 342 , 355 , 504 and 506 r/w 149 of IPC , by the learned Civil Judge and JMFC, Kustagi (for short referred to as "the trial Court") in CC No.82/2004.

(2.) Heard the learned counsel for the appellant Sri.J.S.Shetty and Sri. S.S.Yadrami, learned counsel for the respondent.

(3.) Brief facts of the case are as follows: The appellant-complainant filed a complaint against respondents-accused Nos.1 to 9 for the above said offences contending that on 25/6/2003 at