P.S. SOMASHEKARAIAH, S/O. SHIVANNA, PURA VILLAGE, NITTUR POST, GUBBI TALUK, TUMKUR DISTRICT Vs. KRISHNAMURTHY

JUDGEMENT

(1.) THOUGH the matter is posted for admission, with the consent of the counsel, it is taken up for final disposal.

(2.) THE petitioner has challenged the Judgment and Order of acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act [hereinafter referred to as "the Act" for short].

(3.) I have heard the learned counsel for the petitioner and also the respondent.