NAGARAJ B. Vs. SATISH R.

JUDGEMENT

(1.) This appeal is by complainant challenging the dismissal of the complaint filed by him for the offence punishable under Sec. 138 of Negotiable Instruments Act and thereby acquitting the respondent/accused.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) Complainant filed complaint under Sec. 200 of Cr.P.C alleging that he and accused are well acquainted and on 13/12/2015, accused has borrowed a sum of Rs.9,50,000.00 to meet his domestic problems and after repeated request and demand, he issued a cheque dtd. 11/11/2016 for a sum of Rs.9,50,000.00 and when it was presented for encashment, it was dishonoured on the ground of insufficient funds. After issue of legal notice, he filed this complaint.