B VASUDEVA RAO Vs. K UDAYA

JUDGEMENT

(1.) This appeal is preferred by the appellant (party-inperson) - complainant being aggrieved by the judgment and order of acquittal dated 16.09.2016 passed by the Additional Civil Judge and JMFC, Nelamangala, in C.C. No.77/2015, wherein the learned judge has acquitted the respondent-accused holding that the appellantcomplainant has failed to prove the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the NI Act'). The appellant herein has challenged the legality and correctness of the same on the grounds as mentioned in the appeal memorandum at ground Nos.6 to 11.

(2.) Heard the argument of the appellantcomplainant, who is party in person. The respondentaccused though served with the appeal notice, has remained absent and there is no representation on his behalf.

(3.) I have perused the grounds urged in the appeal memorandum, judgment and order of acquittal passed by the Court below, the oral evidence of P.W.1, R.W.1 and so also the documents produced on both sides before the Court below.