RAJAN Vs. ABDUL SHUKOOR ABDUL RAZAK SHEIKH

JUDGEMENT

(1.) This appeal is preferred against the judgment passed by the I Additional Judicial Magistrate First Class, Sirsi, in C.C.No.7/2003 dated 23/4/2010.

(2.) The substance of the complaint is that the complainant and the accused in order to avoid confusion and overlapping, the parties are hereinafter referred in accordance with their ranking before the Trial Court.

(3.) This is the appeal by the complainant against the dismissal of the case filed for the offence punishable under Section 138 of Negotiable Instrument Act.