SHUSHRUTI SOUHARDA SHAKARA BANK NIYAMITHA Vs. S. MANJUNATH

JUDGEMENT

(1.) Aggrieved by the order of acquittal passed in favour of the respondent, the complainant in C.C.No.5665/2016 on the file of XXVI Additional Chief Metropolitan Magistrate, Bengaluru has preferred the above appeal.

(2.) The appellant was the complainant and the respondent was the accused before the trial Court. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.

(3.) The complainant is a Bank constituted under the Banking Companies Act, 1927 having its Head office at Peenya II stage, Bengaluru. The complainant has its branches at Peenya and Chikkaballapura. The accused and his family members were the members of complainant Co-operative Bank.