M PALANISAMY Vs. T N CHENNIAPPAN

JUDGEMENT

(1.) This Criminal Appeal is filed by the complainant against the judgment dated 27.5.2002 passed in CC.No.199/2002 by the learned Judicial Magistrate II, Coimbatore, acquitting the Respondents/accused of all the charges under Sections 420 read with 109 of IPC.

(2.) The case of the Appellant/complainant is as follows:-

(3.) The case was taken on file in CC.No.199/2002 on the file of the learned Judicial Magistrate ii, Coimbatore and necessary charges were framed. In order to substantiate the charges levelled against the accused, the complainant examined himself as PW.1 and examined five other witnesses PWs.2 to 6 and also marked Exs.P1 to P17.