FAZAL AHMED Vs. S H SITHIK BASHA

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in C. C. No. 177 of 1997 on the file of Judicial Magistrate No. II, Chengleput. The complainant is the appellant herein.

(2.) THE short facts in the complaint preferred by the complainant relevant for the purpose of deciding this appeal sans irrelevant particulars are as follows:

(3.) ON the side of the complainant four witnesses have been examined and nineteen documents were marked. After going through the available evidence both oral and documentary, the learned Judicial Magistrate has come to a conclusion that the accused is not guilty under Sections 499 and 500 IPC and consequently acquitted the accused under Section 255 (1) Cr. P. C. Aggrieved by the findings of the learned Judicial Magistrate No. II, Chengleput, the complainant has preferred this appeal.