C KOCHUNNI Vs. GOPINATHAN SAJEEV MAVILAYIL

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 as he is aggrieved by the order dated 29.8.2008 in C.C.No. 69 of 2008 of the court of the Judicial First Class Magistrate- III, Kottarakkara by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

(2.) HEARD the counsel for the appellant and the counsel for the respondents. I have perused the order of the trial court impugned in this appeal.

(3.) I have carefully considered the submissions of the learned counsel for the appellant and the learned counsel for the respondent and perused the judgment of the trial court.