VINODKUMAR D. VINOD BHAVAN Vs. STATE OF KERALA

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 5.12.2008 in S.T.C.No. 2303 of 2006 of the court of the Judicial First Class Magistrate-I, Kottayam 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.) THOUGH notice was served on the second respondent, nobody has turned up and no objection is raised against allowing this appeal.