MOSES DEVARAJ Vs. BALU

JUDGEMENT

(1.) I .A.2/2013 is allowed. Special leave is granted. There is a delay of 14 days in filing the present appeal. The respondent though having been served with the notice of the application seeking condonation of delay, is unrepresented. Therefore, the delay for the reasons stated in the affidavit in support of the application, is condoned and the appeal is considered on merits.

(2.) THE appeal is filed on a limited ground of the complaint having been dismissed on the ground that the complainant did not present himself for cross -examination and has been discharged and therefore, the evidence of the complainant has been negated and consequently the accused has been acquitted.