M S PUTTASWAMY @ SHIVARAJKUMAR Vs. M VENKATESH

JUDGEMENT

(1.) The appellant has challenged the Judgment and Orders, acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act [hereinafter referred to as "the N.I. Act" for short] by setting aside the conviction ordered by the Chief Judicial Magistrate, Bangalore, in C.C. No. 322/2003 and C.C. No. 1793/2003 respectively, dated 22.12.2005. The facts relevant for the purpose of these appeals are as under:

(2.) I have heard learned counsel for both the parties.

(3.) The point that arises for my consideration is;