C.B. RAJU Vs. M. PUSHPA

JUDGEMENT

(1.) These appeals are filed by the appellant/complainant being aggrieved by the judgment of acquittal passed by the Trial Court.

(2.) However, the Hon'ble Supreme Court in Celestium Financial Vs. A. Gnanasekaran Etc. 2025 SCC ONLINE SC 1320, held in paragraph No.10 as under:

(3.) On careful reading of the judgment of the Apex Court supra, it is evident that, the complainant being victim has to file an appeal against the order of acquittal before the Jurisdictional Sessions Court by invoking Sec. 372 of the Code of Criminal Procedure, 1973.