PHILIPOSE THANKACHAN Vs. KESAVAN, VIJAYAMMA

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 21/03/2011 in C.C.No.84 of 2010 of the court of the Judicial Magistrate of the First Class-III, Kottarakkara 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.

(3.) As I am proposed to dispose of the appeal at the admission stage and especially considering the provisions proposed to incorporate in the judgment to safeguard the interest of the respondent/ accused, I am of the view that notice to the respondent can be dispensed with.