LAWS(KAR)-2019-11-175

S. BALAMURUGAN Vs. C. KUMAR

Decided On November 28, 2019
S. BALAMURUGAN Appellant
V/S
C. Kumar Respondents

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/complainant challenging the judgment of acquittal passed by the Court of XIII Additional Chief Metropolitan Magistrate, Bengaluru in C.C. No.17653/2017 dated 14.02.2019.

(2.) I have heard the learned counsel for the appellant and the learned counsel for the respondent.

(3.) Though this case is listed for admission, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.