A. GURUSWAMY NAIDU Vs. M. CHENGAIAH

JUDGEMENT

(1.) The challenge in this Criminal Appeal at the instance of complainant, is the judgment dated 22.06.2005 in S.T.C.No.127 of 2004 on the file of Judicial Magistrate of First Class, Puttur, wherein the learned Magistrate dismissed the complaint and acquitted the accused.

(2.) The parties in this appeal are referred as they were arrayed before the Trial Court.

(3.) The factual matrix of the case which led to file the appeal can be stated thus: