M. MADHU MOHAN REDDY Vs. N. VENKATESHWARLU

JUDGEMENT

(1.) This Criminal Appeal, under Section 378 (4) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the appellant/complainant aggrieved by the judgment, dated 06.01.2014, rendered in Criminal Appeal No.147 of 2012 on the file of V Additional District and Sessions Judge (Fast Track Court), Ranga Reddy District, whereunder and whereby, the learned Sessions Judge confirmed the judgment, dated 27.02.2012, in Calendar Case No.18 of 2011 on the file of IX Special Magistrate, L.B.Nagar at Hasthinapuram, Ranga Reddy District, in dismissing the aforesaid Calendar Case.

(2.) Heard the learned counsel for the appellant/complainant and the learned counsel for the 1st respondent/accused. Perused the record.

(3.) The question that fell for consideration in this appeal is against the impugned judgment whether an appeal is maintainable?