AMBALAL PATEL Vs. JETHABAI PATEL

JUDGEMENT

(1.) The complainant in C. C. No. 2653 of 1965 of the Sub Magistrate's Court, Cochin, has filed this revision petition against the concurrent orders of the courts below discharging the accused in the case under S.253(1) of Criminal Procedure Code.

(2.) The case of the complainant was as follows:

(3.) After recording the evidence of the complainant, the learned Magistrate found that no case under S.403 has been made out and discharged the accused.