VIRUPAXAGOUDA Vs. BASAVARAJ

JUDGEMENT

(1.) This is an appeal filed by the complainant against the judgment and order of acquittal passed by the Civil Judge and JMFC, Badami in Criminal Case No.408/2005 by order dated 20.05.2010. Wherein, the accused came to be acquitted for the offence punishable under Sec. 138 of N.I. Act.

(2.) Brief facts of the case are :

(3.) The learned Magistrate took the cognizance of the offence alleged. Sworn statement of the complainant was recorded. On the basis of material perused before the learned Magistrate a Criminal Case No.408/2005 for the offence punishable under Sec. 138 of N.I. Act was registered. The presence of the accused secured. Plea was recorded. Thereafter, the learned JMFC hold the trial of the case.