K. A. ANANDA Vs. N. GANGADHARA

JUDGEMENT

(1.) The appeal is directed against the Judgment and order dated 21.05.2011 passed by the Principal Civil Judge (Jr.Dn) and JMFC, Mulbagal, in C.C.No.28/2010 wherein the accused was acquitted for the offence punishable under Section 138 of Negotiable Instruments Act. Being aggrieved by the said order the complainant has come in appeal under Section 378(4) of Cr.P.C.

(2.) In order to avoid confusion and overlapping the parties are addressed in accordance with their ranks and status as stood before the trial court.

(3.) Learned counsel for appellant Sri.H.Ramachandra is present and learned counsel for respondent absent. Matter is listed for final hearing. Perused the documents and material available on record. Heard Sri.H.Ramachandra, learned counsel for appellant.