P. SURESHKUMAR Vs. JAYAKANNAN

JUDGEMENT

(1.) THE Appellant is the defacto complainant and he has filed this appeal as against the judgment made in S.C.No.102 of 2012, dated 31.10.2013 on the file of Magalir Neethimandram (Fast Track Mahila Court), Dindigul, wherein the Trial Judge acquitted all the accused.

(2.) THE facts in brief which are necessary for the disposal of this criminal appeal are as follows: -

(3.) HAVING considered the materials available on record, the trial court acquitted all the accused. Challenging the said judgment, the defacto complainant has come forward with the above appeal.