GURUPADAYYA Vs. I H M BASAVARAJ

JUDGEMENT

(1.) Heard the appellant's counsel and also respondent's counsel.

(2.) This appeal is filed by the complaint under Section 378(1) of Cr.P.C. challenging the judgment of acquittal passed in CC No.570/2005 on the file of the Prl. Civil Judge (Jr.Dn.) and Prl. JMFC, Dharwad dated 22.09.2009.

(3.) The parties are referred to as per their ranking before the trial Court for the sake of convenience.