JOSE G. UKKEN Vs. BABY MANJOORAN

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 13.3.2009 in C.C.No.178 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.) I have heard the counsel for the appellant and I have also perused the judgment impugned in this appeal. According to me, the notice to the respondent can be dispensed with, considering the nature of the order I propose to pass and to safeguard the interest of the accused.

(3.) I have carefully considered the arguments advanced by the counsel for the appellant and I have gone through the impugned judgment.