L. RAJU Vs. GURAPPA REDDY

JUDGEMENT

(1.) The appellant was the complainant before XVI ACMM, Bangalre in C.C.NO.9769/2008. By judgment dated 23.5.2009, respondent-accused has been acquitted of the charge under Section 138 of the N.I. Act. Hence, this appeal by the complainant.

(2.) The brief facts of the case of the complainant are as under:-

(3.) The accused appeared and denied the accusation. The complainant in order to prove his case, led his evidence as PW-1 and marked Exs-P1 to P11. The accused on the other hand in support of his defence led his evidence as DW-1 and marked Exs-D1 to D5.