SUJATHA Vs. SRINIVAS

JUDGEMENT

(1.) Being aggrieved by the dismissal of the complaint filed by him under Sec. 200 Cr.P.C against the respondent/accused for the offence punishable under Sec. 138 of Negotiable Instrument Act(for short "N.I. Act"), appellant who is complainant has filed this appeal under Sec. 378(4) of Cr.P.C.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) It is the case of the complainant that she and accused are known to each other for several years. At the request of accused, she has lent hand loan of Rs.4.00 lakhs. In this regard accused issued a cheque for Rs.4.00 lakhs. However, when presented for encashment, it was dishounoured as "Funds insufficient". After issuing legal notice and on failure of accused to pay the amount due under the cheque, complaint is filed.