MRUTHYUNJAY Vs. RAJAKUMAR

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by the judgment of trial Court on the file of Ist Addl. Civil Judge and JMFC, Dharwad in C.C. No. 262/2007 in acquitting the accused for the offence punishable U/s 138 of Negotiable Instruments Act (hereinafter referred to as 'N.I. Act' for brevity), preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.