JOSE SEBASTIAN Vs. AJI JAMES AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment in C.C. No. 418/2009 passed by the court of the Judicial First Class Magistrate, Erattupetta. The appellant herein was the defacto complainant. The respondents 1 to 4 were tried for the offences punishable under Ss. 294(b), 323, 324, 427, 506(i) and read with Sec. 34 of the Indian Penal Code. The trial court evaluated the evidence on record and arrived at the finding that the prosecution had failed to prove the culpability of the accused beyond reasonable doubt and therefore, the accused are entitled to get benefit of doubt and consequently, acquitted them under Sec. 248(1), Cr.P.C. Hence, this appeal.

(2.) I have heard the learned counsel for the appellant as also the learned Public Prosecutor.

(3.) At the outset, it is to be noted that the appellant did not have a case that the evidence tendered by him were incorrectly adverted to in the impugned judgment. True that, he is having grievance with respect to the manner of appreciation of the evidence on record.