NAGAVENI Vs. NAGARATHNA

JUDGEMENT

(1.) In this appeal, the complainant has challenged the impugned judgment and order passed by the trial Court acquitting the accused for the offence punishable under Sec. 138 of N.I.Act.

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

(3.) It is the case of the complainant that accused is a family friend and they know each other since 10 years. She used to visit complainant's sister's house at Vivekananda Nagar, Bommanahalli, Bangalore. Due to their close friendship there were several financial transactions between them. During March 2008, complainant expressed her desire to purchase a site as her mother-in-law was in receipt of money due to sale of some property and directed the complainant to look for a site in the budget of 6 to 7 lakhs.