JUDGMENT
Appellant, who is the complainant namely PW-12, is before this Court under Section 372 of the Code of Criminal Procedure challenging the judgment dated 28/10/2013 made in S.C No. 49/2010 on the file of the District and Sessions Judge at Bagalkot acquitting respondent Nos. 2 to 12 for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 504, 506 and 427 read with Section 149 of the Indian Penal Code.
2. Learned counsel for the appellant submits that the alleged incident took place on 06/02/2009. Since proviso to Section 372 of the Code of Criminal Procedure was incorporated by Act 5 of 2009 and the same came into force with effect from 31/12/2009 i.e subsequent to the date of alleged occurrence, the present appeal is not maintainable (relied on 2011 Cr.L.J 962 - National Commission of Women v. State of Delhi).
3. In view of the above, appeal is dismissed as not maintainable with liberty to take such course of remedy as available in law.