RAGHUNATH DHONDU VANI Vs. ILAHI BABULAL MUJAVAR

JUDGEMENT

(1.) Heard learned respective Counsel for the parties.

(2.) The present appeal has been preferred by the appellant (original complainant), challenging the judgment and order of acquittal dated 29th February 2000, rendered by the learned Judicial Magistrate (First Class), Pachora, in Regular Criminal Case No. 133 of 1991, thereby acquitting the respondent no.1 (original accused) for the offence punishable under Section 408 of Indian Penal Code.

(3.) The appellant no.1 and respondent no.1 are referred to as per their original status i.e. complainant and accused, respectively.