SHIVAPPA REDDY Vs. C K JAGANNATH

JUDGEMENT

(1.) The appellant has challenged the acquittal of the respondent for the charga undar Section 138 of the Negotiable Instruments Act (hereinafter referred to as the 'Act' for short) on a trial held by the JMFC, Anekal.

(2.) The facta relevant for the purpose of this appeal are as under:

(3.) The accused appeared and his plea vas recorded. The Complainant was examined as P.V.I and in his evidence Exts.P1 to P5 were marked. The statement of the accused was recorded under Section 313 Cr.P.C. He has taken the dafanca of total denial and examined a witness D.W.1 and got marked Ext.D1. The Trial Court after hearing the Counsel for both the parties and on appreciation of the material on record, acquitted the accused and aggrieved by the order of acquittal, this appeal has been preferred.