RAMRAO S/O NAMDEORAO WANKHADE, AGED ABOUT 48 YEARS, OCC.: HEAD MASTER, R/O JARUD, TALUKA WARUD, DISTRICT AMRAVATI (ORI. COMPLAINANT) Vs. PRAMOD S/O RAMESHWAR KHANDETOD AND ANOTHER

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 12.10.2000 delivered by JMFC, Warud, acquitting the respondent no. 1 in Criminal Complaint Case No. 70 of 1977.

(2.) Briefly stated, facts of the case are as under :

(3.) As the learned Magistrate found prima facie substance in the allegations made by the appellant, particulars of the offence were read over and explained to respondent no. 1. Respondent no. 1 denied the same and claimed to be tried. Accordingly, respondent no. 1 was tried by the learned Magistrate.