SHRIMATHI Vs. RENUKA

JUDGEMENT

(1.) THE complainant in C. C. No. 7926/2002 on the file of the Learned j. M. F. C. , IV Court, Mangalore, Dakshina kannada (hereinafter referred to as "trial court" in short) has challenged in this appeal the judgment and order of acquittal dated 23-4-2004 passed in the said case acquitting the accused therein (who is the respondent herein)of the offence punishable under Section 138 of Negotiable Instruments Act (hereinafter referred to as "n. I. Act" in short ).

(2.) I have heard the arguments of Sri G. Balakrishna Shastry, the learned counsel for the appellant-complainant and also Sri Shahul hameed, the learned Advocate for Sri. B. L. Acharya, the learned counsel for the respondent - accused and perused the impugned judgment and also the entire material found in the original records obtained from the Trial court.

(3.) STATED in brief the case of the complainant as averred in his complaint filed under section 200 Cr. P. C. is as under. (Parties will be referred to as per their rank before the Trial court ).