T V VASUDEVAN Vs. T GOVINDASWAMI NAICKER

JUDGEMENT

(1.) THIS is an appeal filed by the complainant in C.C. No. 1481 of 1978 on the file of the Judicial Second Class Magistrate, Chingleput, against the order of acquittal passed by the Court under section 256, Criminal Procedure Code.

(2.) THE facts leading to this case is as follows:

(3.) ACCORDINGLY, the appeal is allowed and the order of acquittal is set aside and the learned Magistrate will restore the case on his file and dispose of the same on merits expeditiously. SAPNA