N.M. THREETHEGOWDA Vs. A. ABDUL REFEKH

JUDGEMENT

(1.) MATTER is at the stage of admission. Smt. Rashmi Patel, learned Advocate for R. Nataraj who is present in the Court submits that they have already given NOC Vakalath to the complainant -appellant. But no arrangement is made by the appellant to represent him in this appeal. Heard Sri. R. Srinivas, the learned Advocate for the accused -respondent and perused the records.

(2.) BY the impugned Judgment dated 29.10.2011 passed by the XIII Additional Chief Metropolitan Magistrate, Bengaluru, in C.C. No. 19222/2009, the accused -respondent herein has been acquitted for the offence punishable under Section -138 of the Negotiable Instrument Act. Assailing the said judgment of acquittal, the complainant has preferred the present appeal.

(3.) AFTER taking cognizance, summons were issued to the respondent -accused. In order to bring home the guilt of the accused, the complainant examined himself as P.W. 1 and got marked 38 exhibits. The accused examined himself as D.W. 1 and got marked 10 exhibits.