P K RADHA KRISHNAN Vs. VIJAYAN NAMBIAR

JUDGEMENT

(1.) THIS is a criminal revision petition filed by the complainant under section 397 read with Section 401 of the Code of Criminal Procedure, 1973 challenging the judgment dated 8-10-2002 made in Criminal appeal No. 702 of 2000 on the file of XXIII Additional Sessions Judge, bangalore City, setting aside the judgment of conviction and sentence dated 22-11-2000 made in C. C. No. 18732 of 1997 on the file of XV additional CMM, Bangalore City, and acquitting the accused for the offence under Section 138 of the Negotiable Instruments Act, 1881 (in short, 'the Act' ).

(2.) THE respondent-accused is represented by Sri S. V. Tilgul.

(3.) HEARD arguments.