SRIPAD Vs. RAMADAS M SHET

JUDGEMENT

(1.) The present appeal is preferred against the Judgment passed by the Principal J.M.F.C., Honnavar in C.C. No. 77/2006 dated 11.06.2009 in acquitting the accused for the offence punishable under Section 138 of Negotiable Instruments Act.

(2.) Being aggrieved by the said Judgment and Order passed by the Trial Court, the complainant approached this Court seeking indulgence of this Court to reverse the judgment of acquittal and to convict the accused for the offence under Section 138 of Negotiable Instruments Act.

(3.) The respondent appeared before this Court through his Counsel. I have heard the learned Counsel for the appellant and as well as the respondent.