JOHNSON ASHIRWATHAM Vs. P RAJAN

JUDGEMENT

(1.) This Criminal Revision has been filed to call for the records from the lower Court, hear the counsel for the petitioner, set aside the order of acquittal passed by the learned Additional District and Sessions Judge, Fast Track Court No.II, Tirunelveli, in S.C.No.233 of 2008, dated 13.06.2008.

(2.) The case of the prosecution may be summarised as follows:

(3.) The learned Additional District and Sessions Judge, Fast Track Court No.II, Tirunelveli, acquitted the accused of all the charges levelled against them. Hence, the de-facto complainant is before this Court.