C.N. SHANTHA KUMAR Vs. M.S. SRINIVAS

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Tripurari Ray, learned counsel appearing for the appellant. The respondent (complainant) is represented by Mr. Mahesh Thakur, learned counsel.

(3.) On the basis of the complaint filed by the respondent, proceedings were drawn up under Sec. 138 of the Negotiable Instruments Act, 1881 and the learned trial court ordered for conviction of the appellant. On appeal, the trial court's judgment was reversed and the accused was acquitted. When the matter was taken in Revision before the High Court, under the impugned judgment, the High Court had reversed the appellate Court's acquittal order and ordered conviction for the appellant.