SATHYANADAN, SUVARNALAYAM Vs. H.NAZARKHAN, PROPRIETOR

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 15.10.2009 in S.T.No. 141 of 2008 of the court of the Judicial First Class Magistrate-III, Kollam by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

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

(3.) I have carefully considered the submission made by the learned counsel for the appellant.