V.RAMAKRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) Impugning the Judgment of acquittal passed in C.C.No.182 of 2004 on the file of the Court of Junior Civil Judge, Madakasira, Anantapur District dtd. 25/4/2008, the complainant preferred the present appeal challenging the validity and correctness of the Judgment.

(2.) Appellant herein was the Complainant, Respondent No.2 herein was the accused before the trial Court and the State was shown as Respondent No.1.

(3.) When this matter is taken up for hearing, none represented for the Appellant. Notice which was sent to the accused returned as unserved. Despite the matter being listed for the fourth time, none represented for the Appellant. It is a Criminal Appeal of 2008 and this Court would like to dispose of the same on merits.