REGENT COMPUTRONICS PVT. LTD.

Muralidhar Rao Appellant

V/S

P. Nagesh Rao Respondents

Referred Judgements :-

K. SUBRAMANI VS. K. DAMODARA NAIDU [REFERRED TO]
K PRAKASHAN VS. P K SURENDERAN [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
UTTAM RAM VS. DEVINDER SINGH HUDAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed challenging judgment of acquittal passed in C.C.No.3336/2006 dated 29.12.2010, on the file of XVIII Additional Chief Metropolitan Magistrate and XX ASCJ, Bangalore City for the offence punishable under Section 138 of Negotiable Instruments Act (hereafter for short ' N.I. Act ').

(2.) For the sake of convenience, the parties are referred to as they are referred to in the original suit before the Trial Court.

(3.) Brief facts of the case:

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MURALIDHAR RAO Vs. P. NAGESH RAO

Referred Judgements :-

JUDGEMENT

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