SAKTHIVEL Vs. SUBRAMANIYAN

JUDGEMENT

(1.) The Appellant/Complainant has preferred the instant Criminal Appeal as against the Order of Acquittal passed in S.T.C. No.6/2007 dated 04.04.2016 by the Learned Judicial Magistrate No.II, Chidambaram.

(2.) The Learned Judicial Magistrate No.II, Chidambaram, while passing the impugned order on 04.04.2016 in S.T.C. No.6/2007, at paragraph 2 had observed the following:

(3.) Assailing the Validity and Legality of the Order of Acquittal dated 04.04.2016, in S.T.C. No.6/2007 passed by the trial Court, the Appellant/Complainant has preferred the present Criminal Appeal primarily by taking a plea that the complaint was taken on file during the year 2007. Further, he was examined as P.W.1 on 16.07.2007 and thereafter, nearly 8 years was taken for cross examining him and ultimately, he was cross examined on 04.06.2015. Therefore, it is represented on behalf of the Appellant/Complainant that the trial Court had taken an erroneous view and arriving at a conclusion that the Appellant/Complainant was not interested in prosecuting the case.