B.L. KARUNAKAR HEGDE Vs. SHUBHAKARA SHETTY

JUDGEMENT

(1.) The appellant has challenged the judgment and order acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act (hereinafter referred to 'NI Act' for short) on a trial held by JMFC, Puttur. The facts relevant for the purpose of this appeal are as under:

(2.) During the trial, the appellant was examined as PW 1 and document Exs. P1 to P7 were marked. The statement of respondent was recorded under Section 313, Cr. P. C. The respondent is examined as DW 1 and document Exs. D1 and D17 were marked. The Trial Court after hearing the counsel for parties and on appreciation of the material on record, acquitted the respondent for the said charge. Aggrieved by the judgment and order of acquittal, the present appeal has been filed.

(3.) I have heard learned Counsel for both the parties.