A. RAMESH ARUN Vs. S. GIRIJA SHIVARAM

JUDGEMENT

(1.) This appeal is filed by the appellant/complainant under Sec. 378(4) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), challenging the judgment of acquittal passed by XX Additional Chief Metropolitan Magistrate, Bengaluru City, in CC.No.4400/2014, dtd. 8/1/2020.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are as under: