SASIDHARAN A. Vs. VIJAYAN UNNITHAN

JUDGEMENT

(1.) This is an appeal against acquittal. The 1st respondent was the accused. The offence is punishable under Sec. 138 of the Negotiable Instruments Act, 1881. As per the judgment dtd. 12/10/2006, the 1st respondent was acquitted by the Judicial Magistrate of the First Class, Mavelikkara. Aggrieved by the same, the complainant preferred this appeal.

(2.) Despite serving notice, the 1st respondent did not choose to appear before the Court.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.