PREMA KUMARY K Vs. MRS PADMAVATHI K S

JUDGEMENT

(1.) The appellant is the complainant in C.C.No.20978/2016 and this appeal is filed under Section 378(4) of the Code of Criminal Procedure assailing the judgment dated 31.10.2017 acquitting the respondent for the offences punishable under Section 138 of Negotiable Instruments Act.

(2.) On 03.12.2019 this matter was called out and there was no representation for the respondent. In the interest of justice, this matter was directed to be listed today. There is no representation for the respondent and therefore, this matter is heard in the absence of the respondent.

(3.) Learned Counsel for the appellant submits that the respondent was running a chit fund business in the name of "Shree Devi Lakshmi Amman Chits Fund Scheme" at 10th 'C' Main Road, 6th Block, Rajajinagar, Bengaluru and the appellant was one of the participants in the chit fund and in the particular scheme there were 30 members including the appellant. The appellant was paying monthly subscriptions of Rs.3,000/- towards chit fund from June 2013 to December 2015. The appellant was participating in three different chit accounts with the respondent simultaneously.