POORNIMA Vs. B.M. RAMASWAMY

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dated 2.11.2016 rendered by the XXII Additional Chief Metropolitan Magistrate, Bangalore, in C.C.No.24342/2015 whereby the complaint filed by the appellant (hereinafter referred to as complainant) has been dismissed and the respondent herein (hereinafter referred to as accused) is acquitted of the offence punishable under Section 138 of the N.I. Act.

(2.) Heard learned counsel for the appellant/complainant and learned counsel for the respondent/accused and perused the records.

(3.) Brief facts of the case are as follows :