CHIDAMBARAM Vs. R RAMAKRISHNAN

JUDGEMENT

(1.) The Criminal appeal has been directed against the judgment of acquittal dated 21.04.2008 passed in C. C.No.90 of 2003 by the learned Judicial Magistrate, Salem.

(2.) The appellant herein is the complainant and the respondent herein is the accused.

(3.) From the materials available on record, the case of the prosecution is as follows: