T.J.VARGHESE Vs. FR.JAMES VAMATTAM

JUDGEMENT

(1.) THE complainant in a prosecution for the offence punishable under section 463, 469, 471 and 500 of IPC is the petitioner herein who seeks leave of this Court to file an appeal against the judgment dated 11.6.2012 in C.C.No.642 of 2003 of the court of Judicial First Class Magistrate-I, Tirur, by which the learned Magistrate acquitted the accused under section 248(1) of Cr.P.C.

(2.) I have heard Sri.George Cherian learned counsel for the petitioner and I have perused the judgment of the trial court.

(3.) I have carefully considered the arguments of the counsel for the petitioner and I have perused the judgment of the trial court, which is sought to be impugned.