VALLABHANENI SRINIVASA RAO Vs. MANGALAPUDI VENKATESWARLU AND ANOTHER

JUDGEMENT

(1.) The appellant/complainant filed the present appeal under Sec. 378 (4) of Crimial P.C. aggrieved by the judgment dated 11.05.2009 passed in C.C.No.1360 of 2005 on the file of the II Additional Judicial Magistrate of First Class, Nellore.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed in C.C.

(3.) The facts in issue are as under: