SERTORIO S FACHO Vs. FERNANDO JORGE COLASO

JUDGEMENT

(1.) THIS revision is filed by the Complainant in C.C. no. 105/04, against the Order dated 18.11.2006, by which the learned Additional Sessions Judge-I, FTC, Panaji, has quashed the process issued against the accused under Section 499/500 IPC.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said complaint.

(3.) THE Complainant had filed a Civil Suit bearing no. 168/96/B against the accused in which the accused as defendant had raised a counter claim against the Complainant as plaintiff for damages for defamation and the said counter claim came to be allowed by Judgment dated 30.11.2001, by which the Complainant was ordered to pay to the accused damages in the sum of Rs.12,000/- and costs.