GAJANAN LOBAJI KITTURKAR Vs. SUMATI S BHANDARI

JUDGEMENT

(1.) Heard Mr. Mulgoankar, learned Counsel appearing on behalf of the appellant, Mr. Teles, learned Counsel appearing on behalf of the respondent no. 1 and Mrs. Pinto, learned Additional Public Prosecutor appearing on behalf of the respondent no. 2.

(2.) This appeal is directed against the judgment and order dated 31/10/2011 passed by the learned Judicial Magistrate, First Class, Panaji, Goa (trial Court, for short) in Criminal Case No. OA NIA 424/2010/C.

(3.) The appellant was the complainant and the respondent no. 1 was the accused in the said case. Parties shall, hereinafter, be referred to as per their status in the said Criminal Case.