RAHUL SINGH D. Vs. A. CHINNAPPA

JUDGEMENT

(1.) This appeal is by the complainant, challenging the dismissal of the complaint filed by him against respondent/accused for the offences punishable under Sec. 138 of N.I.Act, contending that respondent/accused borrowed a sum of Rs.15,00,000.00 and towards repayment of the same issued cheque dtd. 25/5/2016. When it was presented for encashment, it was returned dishonoured on the ground of "insufficiency of funds". After issuing legal notice and complying with all the formalities, he filed the complaint. Accused appeared and contested the case. In fact complainant examined himself as PW-1 and got marked documents. However, on 15/4/2018, on the ground that he did not subject himself for cross-examination, complaint is dismissed.

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

(3.) Notice of this appeal was duly served on the accused, but he failed to contest.