T.R. SAMPATHU Vs. SRINIVASA

JUDGEMENT

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

(2.) The complainant/appellant has filed this appeal under Sec. 378(4) of Criminal Procedure Code, 1973 ( 'Cr.P.C. ' for short) challenging the judgment of acquittal dtd. 1/9/2017 passed by the Civil Judge and JMFC, Holenarasipura ( 'trial Court ' for short) in C.C. No.675/2013, whereby the learned Magistrate has acquitted accused/respondent herein for the offence 138 of N.I. Act.

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