LAWS(KER)-1969-4-7

BHAGEERATHI RAMAMANI Vs. RADHAMMA

Decided On April 03, 1969
BHAGEERATHI RAMAMANI Appellant
V/S
RADHAMMA Respondents

JUDGEMENT

(1.) This is an appeal against an order made by the Sub Magistrate, Punalur dated 27-9-1968 acquitting the respondent on the ground that the complainant was absent.

(2.) The short order made by the Sub Magistrate is as follows:

(3.) S.247 of the Criminal Procedure Code is as follows: