S.GEORGE Vs. SHANKAR

JUDGEMENT

(1.) The Criminal Appeal is filed by the appellant/complainant as against the Judgment in C.A.No.207 of 2008 on the file of the Additional District Court / Fast Track Court No.I, Erode, dated 08.04.2009 reversing the Judgment in C.C.No.521 of 2007 on the file of the Judicial Magistrate No.I, Erode, dated 31.07.2008.

(2.) For the sake of convenience, the complainant is referred as appellant and the accused is referred as respondent.

(3.) The appellant who lost his case before the First Appellate Court and succeeded before the trial Court, has filed the present Criminal Appeal.