HARISHCHANDRA PUTHRAN Vs. VENUGOPAL

JUDGEMENT

(1.) The appellant has challenged an Order of acquittal of the respondent for the charge under Section 138 of the Negotiable Instruments Act. [hereinafter called as ''the Act'' for short].

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

(3.) I have heard the learned counsel for the appellant. The learned counsel for the respondent is absent.