MIHIR STEELS K V VITTAPPA PRABHU ROAD ERNAKULAM KOCHI Vs. A KTHOMAS PROPRIETOR THOMSON STEEL FURNITURE KIDANGOOR P O ANGAMALY ERNAKULAM DISTRICT

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 it is aggrieved by the judgment dated 25.8.2007 in S.T.No.1296 of 2004 of the court of Judicial First Class Magistrate-I, Kochi, by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

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