DUNCAN INDUSTRIES LIMITED Vs. T G SRINIVAS

JUDGEMENT

(1.) THE appellant/complainant preferred the present appeal under Section 378(4) Cr.P.C. aggrieved by the judgment dated 19.01.2006 passed in Crl. A. No. 137 of 2004 on the file of the VII Additional District and Sessions Judge (Fast Track Court), Krishna at Vijayawada, wherein the appellate Court reversed the finding of the trial Court and acquitted the accused. For the sake of convenience, the parties will hereinafter be referred to as arrayed in C.C.

(2.) THE facts in issue are as under:

(3.) IN support of his case, the complainant examined P.W. 1 and got marked Exs. Pl to P9. After closure of the complainant's evidence, the accused was examined under Section 313 Cr.P.C. explaining the incriminating appearing against him, but the same was denied by the accused.