ARUN PANDURANG NAIK Vs. GOPAL SIDRAM SHET

JUDGEMENT

(1.) The complainant as appellant is before this Court aggrieved by the impugned judgment of acquittal dated 24/1/2011 passed by the learned Prl.JMFC, Honavar, (for short "trial Court") in CC No.794/2006 where under the respondent accused was acquitted for the offence punishable under Section 138 of N.I.Act.

(2.) Heard the learned advocates Sri. J.S.Shetty for the appellant and Sri. Sabeel Ahmed for respondent.

(3.) Parties are referred to as per their rank assigned to them before the trial Court.