BAPU BHIMRAO TORADMAL Vs. GANESH JALINDAR SHINDE

JUDGEMENT

(1.) Heard learned advocate for appellant.

(2.) This appeal is preferred by the original complainant against the order passed by the learned Judicial Magistrate First Class, Karjat, Dist. Ahmednagar (hereinafter referred to as 'the learned Trial Court') dtd. 13/2/2019 in S.C.C. No.289 of 2015 by which the respondent/accused was acquitted under Sec. 256 of the Criminal Procedure Code, 1973, now Sec. 279 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(3.) Brief facts of the case are as under :