R RAVIKUMAR Vs. SHANMUGHA REDDY

JUDGEMENT

(1.) THE learned Trial Judge has acquitted the respondent (accused) of an offence punishable under Section 138 of Negotiable Instruments Act. Therefore, the complainant is before this Court.

(2.) I have heard Sri Harisha, learned counsel for accused and Sri Veerendra Kumar, learned counsel for complainant.

(3.) IT is the case of complainant that he had lent a sum of Rs.13,95,000/ - to accused in December, 2008 and in order to discharge the said liability, accused issued a cheque dated 2.3.2009, for a sum of Rs.13,95,000/ -.