EXECUTIVE OFFICER Vs. G.K. PALANISAMY

JUDGEMENT

(1.) This appeal has been preferred against the order passed in STC No.630 of 2009 by the learned Judicial Magistrate, Bhavani, Erode District, vide order dated 28.07.2010.

(2.) This appellant has set the law in motion by filing a private complaint against the respondent/accused to prosecute him under Section 124 of the Tamil Nadu Panchayat Act read with Rule 32 of Schedule-4 of the said Act. The trial Court, after having tried the matter, has acquitted the respondent/accused, as the guilt has not been proved.

(3.) Having aggrieved by the said acquittal, the appellant, who is the complainant/victim of the crime invoking section 378 of the Criminal Procedure Code, 1973 have preferred this appeal directly to this Court.