R. SEKARAN Vs. N. KRISHNAMOORTHY

JUDGEMENT

(1.) The Appellant/Complainant has focused the present Criminal Appeal before this Court as against the Judgment passed by the Learned Judicial Magistrate, Kothagiri, The Nilgiris District in C.C.No.15 of 2003 dated 20.11.2009.

(2.) Heard the Learned counsel for the Appellant/Complainant and the Learned counsel for the Respondent/Accused.

(3.) The Learned counsel for the Appellant/Complainant submits that the judgment of acquittal in C.C.No.15 of 2003 dated 20.11.2009 passed by the trial Court is manifestly erroneous, illegal, incompetent and against the well settled principles of Law.