RAMANEE NARAYANAN Vs. C.K.MUKUNDAN

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 he is aggrieved by the judgment dated 20.7.2005 in S.T.No.1230 of 2005 of the court of Judicial First Class Magistrate-I, Thrissur, by which the learned Magistrate acquitted the accused under Section 256(1) of the Cr.P.C.

(2.) HEARD the counsel for the appellant and I have perused the judgment impugned in this appeal. As I am proposed to dispose the appeal at the admission stage itself and considering the measure proposed to incorporate in the judgment, to safeguard the interest of the accused, according to me, notice to the respondent/accused can be dispensed with.

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