P.KARUNAKARA GANDHI Vs. RAJU RAO

JUDGEMENT

(1.) This appeal is filed by the appellant - complainant challenging the judgment of acquittal passed in C.C.No.3267/2013 by the XX Additional Chief Metropolitan Magistrate, Bengaluru, whereunder, the respondent - accused has been acquitted of the offence under Sec. 138 of the N.I.Act.

(2.) Case of the appellant - complainant in brief is as under;

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