KRISHNA REDDY M. Vs. N.SHARADAMMA

JUDGEMENT

(1.) This appeal is filed by the complainant-appellant being aggrieved by the judgment of acquittal of accused- respondent for the offence punishable under Sec. 138 of the Negotiable Instrument act(in short 'the Act') passed in C.C.No.4696 of 2010 dtd. 20/11/2014 by the XXIII Additional Chief Metropolitan Magistrate, Nrupathunga Road, Bengaluru City.

(2.) Parties to this appeal are referred to as per their rank before the trial Court for the purpose of convenience.

(3.) That complainant-respondent filed a complaint under Sec. 200 of Cr.P.C. against accused - respondent for the offence punishable under Sec. 138 of the NI Act alleging that, himself and accused are known to each other. It is stated that, in the second week of December 2009, accused approached the complainant for a financial assistance to the extent of Rs.6,00,000.00 to meet her urgent legal requirements. It is stated that accordingly on the request of the accused, complainant advanced a loan of Rupees six lakhs to the accused on the 9/12/2009 by hard cash. The accused promised to repay the same within a period of six months time.