BABU MATHEW AND ORS Vs. RAJAN AND ORS

JUDGEMENT

(1.) Appeal filed under Section 378 (4) of the Code of Criminal Procedure (for short, "Cr.P.C.")

(2.) Appellant preferred a complaint under Section 138 of the Negotiable Instruments Act (for short, "the Act") before the trial court against the accused (1st respondent). The case of the complainant, in short, is as follows:

(3.) Heard the learned counsel for the appellant/complainant and the learned counsel for the 1st respondent/accused. Learned Public Prosecutor also was heard.