PRAMEELA Vs. RAMAKRISHNA

JUDGEMENT

(1.) THE appellant has challenged the judgment and order acquitting the respondent for the charge under Section 138 of NI Act.

(2.) THE facts reveal that the appellant is said to have advanced a sum of Rs.2,50,000/ - to the respondent on 10.08.2012 and towards repayment of the said sum, a cheque was issued and when it was presented for encashment, it returned with an endorsement 'insufficient funds'. A notice was issued and as there was no compliance with the demand, a complaint came to be filed in the trial Court for the offence under Section 138 of the NI Act.

(3.) HEARD the learned counsel for the appellant and also the learned HCGP.