J N JAGADISH Vs. G SURESH 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 G.S.Prasanna Kumar, learned counsel for complainant and Sri M.Narayana Reddy, learned counsel for accused.

(3.) IT is the case of complainant that complainant and accused were friends. The complainant had lent a sum of Rs.21,00,000/ - to accused on 12.10.2006, 21.03.2007 and 07.04.2007. The accused did not repay the loan. On persistent demands, accused gave the following cheques drawn in the name of complainant: -