ANJANAPPA Vs. SRINIVAS

JUDGEMENT

(1.) This appeal by the appellant-complainant is directed against the judgment and order dated 8.11.2010 passed by the Principal Civil Judge & JMFC, Hosakote, in C.C.No.164/2007.

(2.) By the impugned judgment and order, the Trial Court has acquitted the respondent-accused for the offence punishable under section 138 of the Negotiable Instruments Act.

(3.) Aggrieved by that, the appellant-complainant has filed this appeal.