KEMPEGOWDA Vs. ADARSHA N.U.

JUDGEMENT

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

(2.) This appeal has been preferred by the appellant-complainant challenging the judgment of acquittal passed by the XV Additional CMM Court, Bengaluru in C.C.No.4409/2018 dated 4.1.2019.

(3.) I have heard the learned counsel for the appellant-complainant. Learned counsel for the respondent-accused has remained absent. There is no representation.