KUMARASWAMY GOUNDER Vs. KALAVATHY

JUDGEMENT

(1.) This criminal appeal is filed by the appellant against the order of acquittal passed by the learned District Munsif cum Judicial Magistrate, Kodumudy in C.C.No.159 of 2006 dated 11.9.2009.

(2.) Brief case of the appellant

(3.) Before the learned Trial Court the appellant was examined as PW1 and Exhibits-P1 to P8 were marked. The respondent was examined as DW1 and Exhibits-D1 to D4 were marked on her side.