SHASHIKALA ACHAR Vs. V MADHUCHANDRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant/accused.

(2.) The counsel for the respondent/complainant has not come forward to address arguments despite of an opportunity given to him. Hence, the appeal is taken up for disposal.

(3.) This appeal has been preferred by the appellant against the judgment of conviction passed by the First Appellate Court in Cri. A. No. 725/2010 reversing the acquittal judgment passed by the Court of the XXII Additional CMM and XXIV Additional Small Causes Judge, Bangalore in C. C. No. 24880/2007 for offences under Section 138 of the N. I. Act.