HANUMANTHAPPA Vs. MANSUR AHMAD KHADARSAB HUBBALLI

JUDGEMENT

(1.) This appeal is filed under Section 378(4) of Cr.P.C. challenging the judgment of acquittal passed by the Senior Civil Judge and JMFC, Hangal in C.C.No.420/2002 dated 29.05.2010.

(2.) The parties are referred to in their original rankings as complainant and accused.

(3.) The factual matrix of the case is that the complainant has filed a complaint under Section 200 of Cr.P.C. read with Section 142 of Negotiable Instrument Act (for short, 'N.I. Act') against the accused for the offence punishable under Section 138 of N.I. Act contending that both are residents of Hangal and accused is doing the business of Kerosene and firewood. The complainant is owning agricultural establishment and he is also a landlord and they were good friends since 15-20 years and there was financial transaction between them all along and they were having cordial relationship.