MANJULA G Vs. MANJULA B T

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dated 18.02.2010 passed by the XIII Addl.Chief Metropolitan Magistrate, Bangalore in C.C.No.642/2008 acquitting the accused for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the NI Act', for brevity). The same is challenged in this appeal urging various grounds.

(2.) The factual matrix of the appeal are as under:

(3.) Subsequently, the Trial court took cognizance of the offence and issued summons to the accused. After service of summons, accused appeared through his counsel and there afterwards plea of the accused under Section 138 of N.I. Act was recorded. Accused pleaded not guilty and claimed to be tried.