SREENIVASAN M.P Vs. AZEEZ K

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 7.7.2012 in C.C.No. 1318 of 2011 of the court of the Judicial First Class Magistrate-II, Thrissur by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

(2.) I have heard learned counsel for the appellant and I have perused the order impugned.

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