S. KRISHNASWAMY S/O SRINIVASACHAR Vs. THE STATE OF KARNATAKA REP BY STATION HOUSE OFFICER HOLENARASIPURA POLICE STATION HOLENARASIPURA, HASSAN TALUK, HASSAN DISTRICT AND OTHERS

JUDGEMENT

(1.) NO doubt, here is a delay of 12 days, however, the matter is considered on merit as this appeal is by the complainant against the judgment of acquittal.

(2.) THE complainant had filed a complaint at 7.30 a.m. on 31.1.2009 inter -alia alleging (bat the accused had lit fire to The coconut saplings in his land It is his case that he was in his land on 30.1.2009 till 3 p.m. and after he left the land, the accused had lit the fire. The complainant suspected that the accused might have lit the fire, On the basis of suspicion, the complaint Is filed.

(3.) LEARNED counsel for the appellant submits that the accused had threatened PWs -2 to 5 and that is how they did not immediately inform the complainant.