K V SUBBA REDDY Vs. N RAGHAVA REDDY

JUDGEMENT

(1.) THE learned trial Judge has acquitted respondent (hereinafter referred as 'the accused') of an offence punishable under section 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act'). Therefore, appellant (hereinafter referred as 'the complainant') is before this court.

(2.) I have heard Sri S.G.Bhagavan, learned counsel for complainant and Sri M.Unnikrishnan, learned counsel for accused.

(3.) THE averments of complaint in brief are as follows: - The complainant is a Class -I PWD Contractor, so also the accused. The accused and complainant have been friends since more than 10 years. During the year 1996, accused has undertaken the work of excavation of earth at Thagalur Chromite Mines in Channarayapatna Taluk, which was allotted to him by Mysore Minerals Company Limited.