R KUMAR @ SIVAKUMAR Vs. T VASUMATHI

JUDGEMENT

(1.) All these appeals have been preferred by the victims/complainants challenging the acquittal of the accused in the respective cases.

(2.) All these appellants had set the law in motion by filing private complaints for the alleged offences in the respective cases before the concerned jurisdictional Courts.

(3.) After trial, the trial Court concerned have acquitted the accused.