N.S. KANTHARAJU Vs. SHANKARA

JUDGEMENT

(1.) Learned counsels from both side are physically present in the Court.

(2.) The present respondent, as a complainant had instituted a private complaint under Sec. 200 of the Code of Criminal Procedure, 1973, (herein for brevity referred to as "the Cr.P.C.") against the present petitioner, arraigning him as the accused, in the Court of the learned I Additional I Civil Judge and JMFC at Mysore, (hereinafter for brevity referred to as "the Trial Court") in C.C.No.359/2010, alleging the offence punishable under Ss. 138 of the Negotiable Instruments Act, 1881 (hereinafter for brevity referred to as "the N.I. Act") against him.

(3.) After trial, the said case ended in acquittal of the accused by the judgment of the Trial Court dtd. 5/2/2013.