ASHOK B DANI Vs. P.R. BHOT

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. 25/10/2018 passed by the XVI Additional Chief Metropolitan Magistrate Court, Bengaluru City ( 'trial Court ' for short) in CC No.1667/2017, whereby the learned Magistrate has acquitted the accused for offence under Sec. 138 of the Negotiable Instruments Act, 1881 ( 'NI 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.