SHINE VARGHESE KOIPURATHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appellant has called in question the impugned judgment and order passed by the High Court of Kerala in Criminal Revision Petition No. 408 of 2024, wherein the revision petition preferred by the respondent no. 2 has been allowed and he has been acquitted of the charges under sec. 138 of the Negotiable Instruments Act, 1881 [Hereinafter referred to as 'NI Act'].