A.U. NARAYANA GOWDA Vs. K.R. SOMEGOWDA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of acquittal dated 3.9.2011 in C.C. No. 1548/2007 on the file of II Addl. Civil Judge and JMFC, Chikmagalur, whereby the respondent -accused has been acquitted of the offence punishable under Section 138 of N.I. Act.

(2.) THE facts which gave rise to this appeal are as under: -

(3.) I have heard both the learned counsel appearing on behalf of the parties. Perused the records and the judgment passed by the court below.