K NARAYANA NAYAK Vs. M SHIVARAMA SHETTY

JUDGEMENT

(1.) THE appellant/complainant has come up with this appeal challenging the order of acquittal passed by the trial Court in C. C. No. 16051 of 1999, dated 7. 2. 2002 thereby dismissing the complaint filed by him against the respondent for the offence punishable under Section 138 of Negotiable Instruments Act.

(2.) THE Trial Court dismissed the complaint filed by the appellant/ complainant mainly on the ground that there was no legally recoverable debt under the cheque and that there is no proper service of statutory notice on the respondent.

(3.) HEARD the arguments of learned Counsel for both the parties and perused the records.