KALIAMMAL Vs. PURUSHOTHAMAN

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order dated 11.08.2010, passed by the learned Judicial Magistrate No.I, Poonamallee in C.C.No.512 of 2005.

(2.) This appellant has set the law in motion by filing a private complaint against the respondents for the alleged offence punishable under Sections 147, 448, 384, read with 149 of Indian Penal Code, before the Court below. After the trial, the Trial Court has acquitted the accused.

(3.) Having aggrieved by the said acquittal, the appellant, who is the complainant/victim of the crime, invoking section 378 (4) of the Criminal Procedure Code, 1973 have preferred this appeal directly to this Court.