MURIGEPPA MAHANTAPPA BANDI Vs. G.S. KAMALDINNI

JUDGEMENT

(1.) HEARD the learned counsel for appellant. The learned counsel for respondent remains absent.

(2.) THE appellant was the complainant before the trial Court alleging an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'N.I. Act', for brevity).

(3.) THE Court below held point No. 1 in the negative and point No. 2 in the affirmative and acquitted the accused. It is that which is under challenge in the present appeal.