EUGENE JOTHINATHAN Vs. JOTHI

JUDGEMENT

(1.) Aggrieved over the order of acquittal, made in C.A.No.130 of 2007, dated 15.5.2008, passed by the learned Additional Sessions Judge, Fast Track No.I, Tuticorin, the present appeal has been filed.

(2.) The parties are referred to as per their rank in the trial Court.

(3.) The brief facts leading to the filing of this appeal, are as follows: