D.MURUGAN Vs. ABDUL GAFFAR KHAN

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the appellant, appeal is taken up for final disposal.

(2.) Appeal is directed against the Judgment dated 08.05.2014 passed in C.C.No.22447/2012 by the XXII Additional CMM, Bengaluru, wherein accused came to be acquitted for the offence punishable under Section 138 of the Negotiable Instruments Act. Being aggrieved by the said Judgment complainant has come in appeal questioning the Judgment of the trial court.

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