A.M. GOVINDEGOWDA Vs. B.V. RAVI

JUDGEMENT

(1.) This appeal is against the judgment dated 16.12.2008 in C.C.No.958/2003 on the file of Addl.C.J. (Jr.Dn.) & JMFC., Maddur whereby the respondent/ accused has been acquitted of the offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) The facts in brief, which gave rise to this appeal are as under:

(3.) The accused having denied the charge, in order to establish the same, the appellant/complainant got himself examined as PW-1, relied upon on 7 documents marked as Exs.P1 to P7. The respondent/accused, on the other hand got himself examined as DW-1 apart from examining DWs-2 to 4.