CHANDPASHA Vs. RAJAB BI

JUDGEMENT

(1.) The complainant in C.C.No.3266/2018 on the file of the learned Principal Civil Judge and JMFC, Kalaburagi, [for short 'the Trial Court'] is impugning the judgment dtd. 10/2/2020 passed in Criminal Appeal No.18/2020 on the file of the III Addl. District and Sessions Judge, Kalaburagi, [for short, 'the First Appellate Court'] allowing the appeal, setting aside the judgment of conviction and order of sentence dtd. 30/12/2019 passed in C.C.No.3266/2018 and acquitting the accused for the offence punishable under Sec. 138 of Negotiable Instrument Act (for short 'N.I.Act')

(2.) The facts of the case in brief are that:

(3.) The accused has appeared before the Court and pleaded not guilty.