VIJAYALAXMI Vs. SHANKER KODLA

JUDGEMENT

(1.) This appeal is filed by the complainant challenging the judgment dated 16.06.2014 passed by the IV Addl. District and Sessions Judge, Gulbarga in Crl.A.No.18/2013 whereunder the judgment and sentence passed in C.C.No.3811/2010 dated 08.03.2013 by IV Addl. Civil Jude (Jr. Dn) and JMFC, Gulbarga convicting the respondent accused for the offence punishable under Section 138 of the Negotiable Instrument Act (for short 'N.I. Act'), came to be set-aside and respondent accused was acquitted for the said offence.

(2.) The appellant was the complainant and respondent was the accused before the Trial Court.

(3.) The parties will be referred as per their ranks before the Trial Court.