SKARIA Vs. NARAYANAN

JUDGEMENT

(1.) The complainant in C.C. 59/59 has filed this appeal against the order of acquittal passed by the Munsiff-Magistrate of Thodupuzha.

(2.) The case against the accused was that on 28-6-56 he executed a hypothecation bond Ext. P-1 in respect of the property in S. No. 795/5B in Kodiculam Village for

(3.) Later it was found out that the accused had no rights in the property, that on