N. SHANKARAPPA Vs. K. MUNIRAMAIAH

JUDGEMENT

(1.) Notice served on the respondent but he did not choose to appear before the Court. Hence, after hearing the learned counsel for the appellant and on perusal of the records available on record, the matter is taken up for final disposal.

(2.) This appeal is filed challenging the judgment and order of acquittal passed in C.C.No.928/2009 dated 03.11.2011 on the file of the Principal Civil Judge and JMFC, Anekal.

(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.