BASAVALINGAPPA Vs. MADIVALAPPA BHIMARAYA PATIL

JUDGEMENT

(1.) Heard Sri Shivanand V.Pattanshetti and Sri Avinash A.Uplaonkar learned counsel for the parties.

(2.) The present appeal is filed by the complainant in C.C.No.1505/2011 who obtained an order of conviction of the respondent herein for the offence punishable under Sec. 138 of the Negotiable Instrument Act (for short, 'N.I.Act') and was entitled to a sum of Rs.1,05,000.00 as compensation which was reversed and accused came to be acquitted of in Crl.A.No.24/2013.

(3.) Brief facts of the case are as under :-