YASHODAMMA W/O GANGAJOGI GOWDA Vs. SRI DYING AND PRINTING WORKS REP. BY ITS PROPRIETOR P. KESHAVAMURTHY

JUDGEMENT

(1.) THE complainant is in appeal against the judgment in PCR. No. 29539/00 dated 28.12.2002 on the file of Addl. Chief Metropolitan Magistrate, Bangalore, rejecting the complaint, thereby acquitting the accused of the charge for the offence under Section 128, Negotiable Instruments Act.

(2.) THE appeal is pending admission from the year 2003 after notice to the respondent.

(3.) CONSIDERING the grounds urged in the appeal against the impugned order, I am satisfied the matter requires reconsideration. Leave is granted and the appeal is admitted.