SUKRITA Vs. RAMESHWAR LADRE

JUDGEMENT

(1.) Respondent had faced trial in complaint case No.166 dated 12.4.2002/ 16.4.2008 under Sections420, 506, 34 of the Indian Penal Code, 1860.

(2.) Learned counsel for the applicant has submitted that the trial Court had erred in ordering the acquittal of the respondent qua the charges framed against him.

(3.) The case of the complainant, in brief, is that accused Rameshwar Ladre was running a homeopathic clinic. He had been cheating public at large. Complainant came in contact with Rameshwar Ladre about 17 years ago. At that time complainant had represented that he was a bachelor. Believing the statement of accused Rameshwar Ladre as correct, complainant got married to him on 24.4.1985. Two children were born out of the said wedlock.