K. SRINIVAS REDDY Vs. YASHWANTH ENTERPRISES

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsels appearing for the parties on both sides, the same is taken up for final disposal.

(2.) The appellant/complainant has filed this appeal under Sec. 378(4) of Criminal Procedure Code, 1973 ( 'Cr.P.C. ' for short), challenging the judgment of acquittal dtd. 6/8/2018 passed by the Court of LVIII Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bengaluru, in CC No.50978/2014, whereby the learned Magistrate has acquitted the accused for the offence punishable under Sec. 138 of the N.I. Act ( 'N.I. Act ' for short).

(3.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.