T REVANNA Vs. H CHANDRAPPA

JUDGEMENT

(1.) THIS appeal by the complainant is filed against the Judgment of acquittal passed by the learned JMFC, molakalmuru dated 15/03/2002 in c. C. No. 319/2001 acquitting the respondent of having committed the offences punishable under sections 182 and 209 of the Indian Penal Code.

(2.) THE appellant herein filed a private complaint against the respondent alleging that the respondent - accused chandranna has filed a false affidavit in O S. No. 51/1998 knowing fully well, that he is not the secretary on the date of filing the affidavit dated 14/08/1998 and the complainant was declared as Secretary by an order of the District registrar and wherefore, the respondent accused has filed a false affidavit in O. S. No. 51/1998 describing himself as a secretary to the above said committee and there by committed the offences punishable under Sections 182 and 209 of the indian Penal Code.

(3.) SUMMONS was issued to the accused and his presence was secured. The accused pleaded not guilty and claimed to be tried.