MATHESON BONSANQUET ENTERPRISES LIMITED Vs. K V MANJUNATHA

JUDGEMENT

(1.) THE complainant in CC No. 26107/2000 on the file of the XIV Additional Chief Metropolitan Magistrate, Bangalore [hereinafter referred to as the 'trial Court' for short has challenged the correctness of the Judgment and order of acquittal dated 30. 12. 2003 passed in the said case acquitting the accused therein (respondent herein) of the offence under Section 138 of the Negotiable instruments Act (hereinafter referred to as the 'n. I. Act' for short ).

(2.) STATED in brief the case of the appellant - complainant as alleged in the complainant filed by him under Section 200 Cr. PC before the Trial court is as under:

(3.) ON appreciation of the oral evidence, of PWs. 1 to 3 and the documents Ex. P1 to P18 produced in the said case by the complainant and also the oral evidence of DW1 K. V. Manjunath and the documents Ex. D1 to D4 the Trial Court, by its impugned judgment and order, dismissed the complaint of the complainant and acquitted the accused of the offence punishable under Section 138 of the N. I. Act