N.DINESH Vs. RAKESH RAMAKANTH

JUDGEMENT

(1.) This appeal by the appellants/complainants is directed against the judgment and order dated 21st February 2012 passed by the Civil Judge and JMFC at Holenarasipura in C.C.No.956/2007.

(2.) By the impugned judgment and order, the trial Court acquitted the respondent/accused for the offence punishable under Section 138 of Negotiable Instrument Act.

(3.) Aggrieved by that, the appellants/complainants have filed this appeal.