P.M.GRANITES EXPORTS PVT. LTD. Vs. T. MANOHARAN

JUDGEMENT

(1.) This appeal has been preferred by the appellant- complainant challenging the legality and correctness of the judgment passed by Special Court for Economic Offences, Bengaluru in C.C.No.236/2017 dated 18.3.2019, whereunder the complaint filed by the complainant came to be dismissed by acquitting the accused.

(2.) I have heard the learned Senior Counsel Sri. Udaya Holla on behalf of Sri. L.M.Chidanandaya, Advocate for appellant and I have also heard Sri.M.R.Narayan, Advocate for respondent.

(3.) Though this case is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.