VEERATHAL Vs. ARAYEE

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order dated 02.12.2011, passed by the learned Judicial Magistrate No.II, Udumalpet in C.C.No.259 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 451, 352, 342 and 326 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 of the Criminal Procedure Code, 1973 have preferred this appeal directly to this Court.