P SAKTHIKUMAR Vs. R B AJITH KUMAR

JUDGEMENT

(1.) THE above appeal pertains to the year 2004 and though posted today in the defects list, there is no representation for the appellant.

(2.) THE challenge in this appeal is against an order of acquittal recorded by the trial court under Section 255(1) of Cr.P.C. in favour of the accused, who faced the prosecution for the offence punishable under Section 138 of the N.I. Act at the instance of the appellant/complainant.

(3.) THE above approach and conduct of the appellant as well as his counsel shows that they are not interested in prosecuting the matter. Therefore the above appeal is dismissed for non-prosecution.