MAHADEVA Vs. NAGENDRASWAMY

JUDGEMENT

(1.) This appeal arises out of the judgment of acquittal dtd. 30/9/2011 passed in Crl.A.No.34/2011 by learned II Addl. Sessions Judge, Mysore, wherein the learned Sessions Judge set-aside the judgment of the trial court, whereunder the respondent was convicted for the offence punishable under sec. 138 of N.I. Act and was imposed punishment of fine of Rs.1,60,000.00 and in default to undergo imprisonment for one year.

(2.) The appellant is the 'complainant' and the respondent is the 'accused' before the trial court. They will be referred as per their rankings before the trial court.

(3.) Heard learned counsel for the appellant and learned counsel for the respondent. I have perused the records and also the judgment of the Sessions Judge and also evidence on record.