SANNANAIKA ALIAS SANNAIAH Vs. M S PRAKASH

JUDGEMENT

(1.) THE appellant was examined as PW. 29 before the Trial Court and aggrieved by the acquittal of accused in S. C. No. 249/2003, this appeal is by him under Section 378 (4) of Cr. PC.

(2.) THE office has raised the objection to the effect that the appellant has to satisfy as to how the appeal is maintainable in view Section 378 (4) of Cr. PC.

(3.) SECTION 378 (4) of Cr. PC. reads as follows: