GOPALAIAH Vs. K. MANJUNATH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment and order of remand passed by the High Court [High Court of Karnataka at Bangalore] dtd. 10/10/2013 in Criminal Appeal No.228 of 2009 [Criminal Appeal No.228 of 2009 : K. Manjunath vs. Sri Gopalaiah].

(3.) The appellant was prosecuted for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 [N.I. Act] on account of dishonor of two cheques drawn on Vijaya Bank, Vidyanagar Branch. One cheque was of Rs.8,00,000.00 (Rupees Eight lakhs) and the other was of Rs.50,000.00 (Rupees Fifty Thousand). Both cheques returned unpaid with endorsement 'insufficient funds' in the account. The complainant served the requisite notice of demand on the accused. Despite service of notice, the requisite amount was not paid. As a result, the respondent filed a complaint.