P.K.THILAKAN Vs. SHEEJA JYOTHIS

JUDGEMENT

(1.) THE complainant in a prosecution for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I.Act') is the appellant since he is aggrieved by the judgment dated 23.4.2009 in C.C.No.301 of 2008 of the court of Additional Munsiff and Judicial First Class Magistrate-Irinjalakuda, by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

(2.) HEARD the counsel for the appellant.

(3.) I have carefully considered the submissions made by the counsel for the appellant and I have gone through the order impugned in this appeal.