BASAVARAJU Vs. MAHADEVA

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 'NI Act' for short) by setting aside the conviction order passed by the Trial Court.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) HEARD the learned Counsel for the appellant. Counsel for the respondent is absent.