STATE Vs. D.SETHU

JUDGEMENT

(1.) Aggrieved over the order of acquittal dtd. 30/10/2014 made in Crl.A No.23 of 2011 on the file of the learned Sessions Judge, Sivagangai, the appellant, who is the respondent in the said appeal, preferred this criminal appeal and prayed to set aside the judgment dtd. 30/10/2014.

(2.) For the easy reference hereinafter the appellant is called as complainant and the respondents 1 and 2 are called as accused Nos. 1 and 2.

(3.) The case of the prosecution in brief is as follows:-