MADHUSUDAN GIRDHARLAL ACHARYA Vs. USHABEN TULSHIDAS PAREKH

JUDGEMENT

(1.) BY way of this appeal, the appellant original complainant has challenged the judgment and order of the learned 10th JMFC, Surat, Dated : 30.04.1982, rendered in Criminal Case No. 21 of 1982, whereby, the learned trial Judge acquitted the original accused the opponent No.1, herein, of the charges under Section 500 of the Indian Penal Code.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that a complaint came to be lodged by the original complainant -appellant, herein, against the Respondent No.1 -original accused, wherein, it is stated that the complainant -appellant is a script writer and the accused, herein, used to stage the dramas of the appellant. In the complaint it is stated that the appellant had lodged a complaint against the husband of the accused, herein, and as a counter -blast to the same and with a view to spoil the image of the appellant in the society, the accused, herein, lodged Criminal Case No. 709 of 1980 against the present appellant. Hence, the appellantcomplainant lodged the complaint in question.

(3.) THE prosecution, in support of its case, examined following witnesses; <FRM>JUDGEMENT_121_LAWS(GJH)1_2015.htm</FRM>