BASAVARAJ Vs. SUSHILAMMA

JUDGEMENT

(1.) This appeal is filed under sec. 378(4) of the Code of Criminal Procedure, 1973, by the appellant- complainant, challenging the judgment of acquittal dtd. 4/7/2015, passed by the Addl. Civil Judge and JMFC, Gangavathi, in C.C.No.1156/2012, whereby the learned Magistrate has acquitted the accused-respondent herein for the offence punishable under sec. 138 of the Negotiable Instruments Act, 1881.

(2.) For the sake of convenience the parties herein are referred with the original rankings occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are as under: