BANUBAI Vs. SHIVASHARANAPPA

JUDGEMENT

(1.) THIS is complainant?s Criminal Appeal filed under Section 378 (4)of Code of Criminal Procedure directed against order dated 20. 6. 1998 passed in C. C. No. 526/1997 on the file of III Additional J. M. F. C. , gulbarga, dismissing the complaint for non-prosecution and also recording an order of acquittal in favour of the Accused for the offence under Section 138 of the Negotiable Instruments Act, 1881.

(2.) THE Respondent/accused is represented by Sri Ajit J Gunjal.

(3.) THE brief facts of the case leading to the filing of the Appeal by the Complainant may be stated as under: