G.E.RAMESH Vs. B.P.UMASHANKAR

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of First Appellate Court on the file of I Addl.Sessions Judge, Shivamogga in Crl.A.No.72/2013, dtd. 2/12/2013 in reversing the judgment of Trial Court on the file of JMFC II, Shivamogga, in C.C.No.952/2010, dtd. 13/3/2013 convicting the accused for the offence under Sec. 138 of N.I.Act 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.