M. VIJAYALAKSHMI Vs. M. SANJAY

JUDGEMENT

(1.) This appeal is filed by the appellant complainant praying to set-aside the judgment of acquittal dtd. 5/1/2015 passed in C.C.No.9623/2012 by the XXII Additional Chief Metropolitan Magistrate, Bengaluru, whereunder, the respondent accused has been acquitted of the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short hereinafter referred to as 'N.I.Act').

(2.) The brief facts of the complainant's case is that;

(3.) Heard learned counsel for the appellant and learned counsel for the respondent accused.