PRAKASH SHETTY Vs. VENKATESHA

JUDGEMENT

(1.) This appeal is filed by the complainant/appellant under Sec. 378(4) of Cr.P.C. against the judgment and order of acquittal passed by the XXII ACMM, Bengaluru ('trial Court' for short) in C.C.No.9997/2017 dtd. 30/4/2018, whereby the sessions judge has acquitted the accused/respondent for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 ('NI Act' for short).

(2.) For the sake of convenience parties herein are referred to their original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are as under: