A E SIVAPRAKASAM Vs. G T SAIRAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed in C.A.No.7 of 2013, by order, dated 25.07.2014 on the file of the Principal District and Sessions Judge, Vellore, which was directed against the Judgment and acquittal made in C.C.No.64 of 2011, dated 21.12.2012 by the Judicial Magistrate No.V, Vellore.

(2.) The necessary facts which are to be noticed for disposal of this appeal are as follows :

(3.) I have heard the learned counsel appearing for both the complainant as well as the accused and also considered the materials placed before this Court.