T V MOHAN Vs. K H DHANANJAYA

JUDGEMENT

(1.) This appeal is by the appellant-complainant being aggrieved by the judgment and order of acquittal dated 24.7.2010 passed by the XVI Additional Chief Metropolitan Magistrate Court, Bengaluru, acquitting the respondent-accused for the offence punishable under Section 138 of Negotiable Instruments Act in C.C. No.5301/2008.

(2.) Brief facts of the case of the appellantcomplainant before the Court below is that the complainant filed a private complaint under Section 200 of Cr.P.C. against the respondent-accused for the offence punishable under Section 138 of the N.I. Act.

(3.) Xxx