K R RAJAGOPAL, Vs. KAPILAN,

JUDGEMENT

(1.) THE appellant has challenged the Judgment and Order, acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act [hereinafter referred to as the N.I. Act for short], on a trial held by the learned Addl. Chief Metropolitan Magistrate, Bangalore City.

(2.) THE facts reveal that the appellant is said to have advanced a sum of Rs.2,00,000 -00 to the respondent as a loan and towards repayment, two cheques for a sum of Rs.1,00,000 -00 each dated 02.11.2007 and 05.11.2007 were given by the respondent. When they were presented for encashment, they were returned with endorsement payment stopped by the drawer . The appellant issued the notice. The respondent did not comply the demand made therein.

(3.) I have heard learned counsel for both the parties.