V.GANESH Vs. C.RAJAGOPAL

JUDGEMENT

(1.) I have heard the arguments of the learned counsel Sri.Ramesh Chandra, for the appellant. Counsel for the respondent remained absent. No representation.

(2.) Aggrieved complainant-appellant in CC.No.8469/2006 has preferred this appeal against the judgment of acquittal rendered by 4th Additional Chief Metropolitan Magistrate, Bangalore vide judgment dated 08.05.2014.

(3.) Learned counsel for the appellant submitted before this Court that Trail Court mainly acquitted the accused on the ground that no contract was executed between the parties, particularly, labour contract for construction of house. Respondent has not produced any agreement before the Court even though oral evidence has been led, the trial court has not properly considered the oral evidence but mainly relied upon the fact that there was no written contract between the parties and no other documents were produced before the Court to establish the relationship between the parties as owner and contractor. Hence, the trial Court has committed a serious error in acquitting the accused.