J. VENKATESH Vs. THIRUPPATHI

JUDGEMENT

(1.) This is an appeal against the Order of acquittal passed by the learned Judicial Magistrate-I, Sankagiri against the accused in C.C.No.257 of 2004.

(2.) The brief case of the facts of the appellant/complainant is as follows:

(3.) After full contest, the learned Judicial Magistrate-I, Sankagiri dismissed the complaint and acquitted the respondent/accused U/s 255(1) of the Code of Criminal Procedure. Aggrieved by which, the appellant/complainant has filed this appeal U/s 378 of the Code of Criminal Procedure, on the following grounds: