RATHNAMMA W/O V VENKATESH Vs. R VENKATARAMAPPA

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dated 02.03.2010 passed by the Prl.Civil Judge (Jr.Dn) and JMFC, Mulbagal in C.C.No.41/2006 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.) The Court below after recording the sworn statement of the complainant, registered criminal case against the accused and issued summons to the accused. After service of summons, accused appeared through his counsel and plea has been recorded and there afterwards, the case was posted for recording the evidence of complainant.