MANAGER / SECRETARY, SAUNDATTI TALU Vs. BASANAGOUDA

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by the judgment of acquittal passed by Senior Civil Judge and JMFC, Saundatti, in C.C.No.417/1993 dtd. 3/8/2010, has preferred this appeal.

(2.) On the strength of complaint filed by complainant, criminal law was set into motion by registering a case in Cr.No.436/1990 of Saundatti police station, for the offences punishable under Ss. 408 , 409 , 477(A) and 109 of IPC. The Investigation Officer after completing the investigation filed the charge-sheet.

(3.) Accused Nos.1 to 3 were tried for the aforesaid offences and the trial Court after appreciation of evidence has acquitted all the accused from the charges leveled against them. The said order was assailed by appellant/complainant on the grounds stated in the appeal memo.