NAGENDRA, ANDANIGOWDA Vs. R. J. RAJEGOWDA JAVAREGOWDA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(2.) Perused the trial Court records.

(3.) The complainant in C.C.No.451/2015 on the file of the Judicial Magistrate First Class III Court at Mysore has preferred this appeal against the judgment and order dated 14.02.2019 passed therein, acquitting the accused for the offence punishable under Section 138 of Negotiable Instruments Act, 1881.