LAWS(MAD)-2018-8-1023

SURESH BABU Vs. P.K. SULTAN ALUDEEN

Decided On August 25, 2018
SURESH BABU Appellant
V/S
P.K. Sultan Aludeen Respondents

JUDGEMENT

(1.) The appellant preferred a complaint before the learned Judicial Magistrate No.IV, Tirunelveli, Tirunelveli District. The said complaint was dismissed on 20.10.2005. Therefore, the complainant has preferred the present appeal against acquittal.

(2.) The brief facts leading to this case are as follows:-

(3.) Before the trial Court to prove the case, on the side of the appellant, 3 witnesses were examined, 9 documents were marked and on the side of the accused, one witness was examined, 22 documents were marked.