HARISCHANDRA Vs. T.M.ABBAS

JUDGEMENT

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

(2.) This appeal is filed challenging the Judgment of acquittal dated 3.11.2010 passed in Crl.A.No.37/2009 on the file of I Additional Sessions judge, Dakshina Kannada, Mangaluru.

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