T VELURAJU Vs. SARASWATHI

JUDGEMENT

(1.) The matter is set for admission.

(2.) Heard the learned Counsel for the appellant in regard to admission.

(3.) The judgment of acquittal passed by the XVIII Additional Chief Metropolitan Magistrate, Bangalore, in C.C.No.37156/2011, dated 23.10.2014, is called in question. Respondent who was the accused is acquitted of the offence punishable under Section 138 of N.I.Act. It is this judgment which is called in question on various grounds as set out in the appeal memo filed under Section 378(4) of Cr.P.C.