RAMANATHSA T.NAKOD Vs. MOHAN LOKANSA DALBHANJAN

JUDGEMENT

(1.) This appeal is filed by the appellant/complainant under Sec. 378(4) of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) challenging the judgment of acquittal passed by the learned JMFC-II Court, Hubballi, in C.C.No.228/2007 dtd. 20/1/2014 whereby the learned Magistrate has acquitted the accused/respondent herein for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as ' N.I. Act ', for short).

(2.) Brief factual matrix leading to the case are as under:

(3.) After recording the sworn statement, the cognizance was taken by the learned Magistrate and summons came to be issued to the accused. The accused appeared through his counsel and was enlarged on bail. He was provided with prosecution papers. He denied the accusation made against him.