RAJAGOPAL Vs. RATHNAMMA

JUDGEMENT

(1.) This Criminal Appeal is arising out of judgment and order of acquittal dtd. 12/3/2012 in C.C.No.204/2011 (Old No.146/2010) on the file of the learned Senior Civil Judge and J.M.F.C., Channagiri, wherein the Trial Court acquitted the respondent / accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short 'N.I. Act'). The rank of the parties in the Trial Court henceforth will be considered for convenience.

(2.) Briefly facts of the case are as under:

(3.) To prove the case of the complainant / appellant, the complainant examined himself as PW.1 and got marked 5 documents as Exs.P1 to P5. However, the accused / respondent did not adduce any evidence.