NARAYAN M DESSAI Vs. VISHNU CHANDRU GAONKAR

JUDGEMENT

(1.) This is an appeal filed under Section 341 of the Code of Criminal Procedure, 1973, and is directed against the order dated 31.7.2008 of the Learned Principal District and Sessions Judge, Margao, by which the Learned Principal District Judge filed a complaint under Sections 193, 196, 465, 205 and 120-B I.P.C. against the appellant herein, and others.

(2.) There is no dispute that the entire controversy arises from the application filed by the present appellant who was an Advocate of the appellants in Regular Civil Appeal No. 91/S/2004/II.

(3.) Some more facts are required to be stated to dispose of the present appeal.