LAHU Vs. DHANAJIRAO RAMCHANDRA HAIBATI

JUDGEMENT

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

(2.) The present appeal is filed challenging the judgment of acquittal passed in C.C.No.220./2009, on the file of II Addl . Civil Judge (Jr.Dn. ) and JMFC, Chikkodi .

(3.) The appellant herein is the complainant and the respondent herein is the accused before the trial Court. The status of the parties is referred to as per their ranking before the trial Court.