NARAYAN Vs. VENKATRAMAN

JUDGEMENT

(1.) Chal lenging the judgment dated 30.11.2013 passed by Addl. Civi l Judge and JMFC., Bhatkal in CC No.90/2012, this appeal is f i led by the complainant challenging the acquittal of the accused for the offence under Section 138 of Negotiable Instrument Act ( for short NI Act ).

(2.) Brief facts giving rise to this appeal are as under:

(3.) After recording sworn statement of complainant and issuance of summons, after taking cognizance, accused appeared; denied the charges and sought for trial.