CHARANJIT SINGH ANAND Vs. MALLIKARJUN NINGAPPA GORAVI

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of acquittal passed by Prl. Civil Judge and JMFC, Hubballi, in C.C.No.1308/2012 dtd. 13/6/2018 preferred this appeal.

(2.) The trial Court by its judgment dtd. 30/12/2015 convicted the accused and imposed sentence as per order of sentence. Accused feeling aggrieved by the said judgment of conviction and order of sentence preferred appeal before the first Appellate court in Crl.A.No.17/2016. The first Appellate Court by its judgment dtd. 27/1/2018 allowed the appeal in part and remanded the case to trial Court to re-examine the documents Exs.P.5, 12 and 13 and also for ascertaining compensation. It is after remand the trial Court by impugned judgment acquitted the case.

(3.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.