M B RAJASEKHAR Vs. SAVITHRAMMA

JUDGEMENT

(1.) The Appellant has challenged the order acquitting the Respondent for the charge under Section 138 of the Negotiable Instruments Act (hereinafter called as 'the Act' for short) on a trial held by the Addl. Chief Metropolitan Magistrate, Bangalore.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) I have heard the learned Counsel for both the parties. The point that arise for my consideration is: