K SURESH Vs. ROSHINI RAJENDRAN; STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the acquittal of the accused in a proceeding under Section 138 of the Negotiable Instruments Act by the Chief Judicial Magistrate, Kollam in S.T.483/2006, the complainant before the court below has come up in appeal after obtaining leave of this Court.

(2.) The facts absolutely necessary for the disposal of this appeal are as follows:

(3.) The court before which the complaint was laid took cognizance of the offence and after following the necessary procedures, summons was issued to the accused. When the accused entered appearance, she was furnished with copies of the documents and particulars of offence were read out to her. She pleaded not guilty. The complainant therefore examined PW1 and had Exts. P1 to P6 marked.