R.SARAVANAKUMAR Vs. E.MUTHULAKSHMI

JUDGEMENT

(1.) Challenging the order of acquittal passed by the II Additional District Judge, Erode on 27/3/2017 in Crl.A. No. 194/2016, the present appeal is filed by the appellant/complainant.

(2.) The appellant is the complainant in S.T.C. No. 231/2015 on the file of the Judicial Magistrate, Fast Track Court-I, Erode.

(3.) The case of the appellant/complainant in a nutshell is as follows :