SUNEETA SACHIN RACHANAIKAR Vs. M. RAMESHA NAIK

JUDGEMENT

(1.) This appeal is filed by the appellant complainant under Sec. 378(4) of Cr.P.C for setting aside the judgment of acquittal passed by the 22nd ACMM Bangalore in CC no. 5067/2014 dtd. 19/5/2015 for having acquitted the respondent for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (herein referred as NI Act).

(2.) Heard the arguments of learned counsel for the appellant and respondent party-in-person.

(3.) The rank of the parties before the trial court is retained for convenience.