ANANDHAKRISHNAN Vs. PON NATARAJAN S/O PONNUSAMY

JUDGEMENT

(1.) This appeal is directed against the order of acquittal dated 04.05.2009 in C.C.No.19 of 2008 on the file of the learned Chief Judicial Magistrate, Erode.

(2.) The case of the appellant / complainant in brief, is as follows:

(3.) When the appeal is taken up for consideration, I have heard the arguments of Mr.N.Manokaran, learned counsel appearing for the appellant, Mr.Naveen Kumar Murthi, learned counsel appearing for the respondent and also perused the records carefully.