S. V. BIKANNAVAR Vs. M. N. RAJU

JUDGEMENT

(1.) This is complainant's appeal under Sec. 378(3) of Cr.P.C, challenging the judgment and order dtd. 26/11/2015 in Crl.A.No.247/2015, by which the Sessions Court allowed the appeal filed by the accused and acquitted him and thereby set aside the judgment and order dtd. 24/1/2015 in C.C.No.46948/2010 convicting the accused for the offence punishable under Sec. 138 of N.I.Act. The trial Court had sentenced the accused to pay fine of Rs.8,20,000.00 in default to undergo simple imprisonment for 1 1/2 years.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) Complainant filed the complaint in question under Sec. 200 Cr.P.C. alleging the offence punishable under Sec. 138 of N.I.Act.