PRAKASH GANDHI Vs. T G VEERAPRASAD

JUDGEMENT

(1.) Complainant is in appeal under Section 378(4) of Cr.P.C. questioning the order dated 13-03-2012 dismissing PCR No. 195/2008. The appeal under Section 378(4) of Cr.P.C. is filed on the basis that dismissal of complaint amounts to acquittal. The Impugned Order reads:

(2.) The question therefore, is whether order impugned is an order of acquittal amenable to appeal under Section 378(4) of Cr.P.C.?

(3.) The factual matrix and contextual facts which needs reference are: