CHINNAMMA Vs. K.V.SHIVANNA

JUDGEMENT

(1.) This appeal has been preferred by the complainant/appellant challenging the judgment and order of acquittal passed by LVIII Additional Chief Metropolitan Magistrate, Mayo hall Unit, Bengaluru City in C.C.No.52251/2017 dated 31.01.2018.

(2.) Though this case is listed for admission, with the consent of learned counsel for the appellant, the same is taken up for final disposal.

(3.) I have heard the learned counsel for the appellant.