TUKARAM Vs. G N SHASHIDHAR AND ORS

JUDGEMENT

(1.) The petitioner had lodged first information against the first respondent alleging an offence punishable under Section 420 IPC. After investigation, final report was filed.

(2.) The first respondent was tried for an offence punishable under Section 420 IPC, and he was acquitted by the trial court. Therefore, petitioner had filed Crl.A 156/2011. The learned judge of the I-appellate court on reappreciation of evidence confirmed the judgment of acquittal.

(3.) Heard the learned counsel for petitioner.