SREEJA, W/O.JAYAPRAKASH Vs. MANOJ.K.MENON

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 she is aggrieved by the order dated 21/11/2009 in S.T. Case No.3536 of 2008 of the court of the Judicial Magistrate of the First Class, Ottapalam by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

(2.) HEARD the learned counsel for the appellant and the respondent.

(3.) I have carefully considered the learned counsel for the appellant as well as the respondent.