INDIAN POTASH LIMITED Vs. S. M. SADALAGE

JUDGEMENT

(1.) This appeal arising out of judgment of acquittal passed by the V Addl. Judge, Court of Small Causes and XXIV Addl. Chief Metropolitan Magistrate, Mayo Hall Unit, Bengaluru (SCCH-20), wherein, respondents/accused were acquitted for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred as 'N.I. Act') in CC.No.28722/2006 dtd. 25/8/2012.

(2.) The appellant was the complainant and respondents were the accused before trial court. They will be referred as such as per their respective ranks held before the trial court for the sake of convenience.

(3.) Brief case of the complainant before the trial Court was that: