CAPITAL CREDIT SYNDICATE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE complainant in a prosecution for the offence 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 27.1.2009 in C.C.No.1283 of 2004 of the court of Judicial First Class Magistrate-I, Ernakulam by which the learned Magistrate acquitted the accused under Section 255(1) of the Cr.P.C.

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

(3.) I have heard Sri.Peeyus.A.Kottam, learned counsel for the appellant and I have gone through the judgment of the trial court.