M. SHIVAKUMAR Vs. DAYAVATHI

JUDGEMENT

(1.) This appeal is by the complainant challenging acquittal of the respondent/accused for the offence under Section 138 of Negotiable Instruments Act (hereinafter referred to as 'N.I. Act', for short).

(2.) Heard learned counsel for appellant and learned counsel for respondent. Perused the records.

(3.) Appellant (hereinafter referred to as 'complainant') instituted a proceedings against the respondent (hereinafter referred to as 'accused') under Section 138 of N.I. Act for dishonour of cheque bearing No. 201769 dated 11.12.2012 for a sum of Rs. 1,50,000/-.