K.RAMESH 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 since he is aggrieved by the judgment dated 8.4.2009 in S.T.No.943 of 2008 of the court of Judicial First Class Magistrate-III, Palakkad, 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.

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