A. NAGARAJA NAIDU Vs. MANI NAIDU

JUDGEMENT

(1.) Though this appeal is posted for admission, with the consent of learned counsel for the parties the same is taken up for final disposal.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) This appeal is by the complainant, challenging the dismissal of the case registered against respondents/accused Nos.1 to 5 for the offences punishable under Sec. 341, 323, 427, 504, 506 r/w Sec. 34 I.P.C.