PAUNTHAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The criminal appeal is filed against the Judgment dated 12.12.2014 made in S.C.No.19 of 2014 on the file of Fifth Additional District and Sessions Judge, Madurai.

(2.) Heard the learned counsel appearing for the appellant, the learned Government Advocate (Crl.side) appearing for the first respondent and the learned counsel appearing for the respondents 2 to 4.

(3.) This appeal against the order of acquittal is preferred by the de facto complainant/P.W.1.