ABDUL RAHIM Vs. SUKU S.

JUDGEMENT

(1.) The complainant in S.T. No.10 of 2012 on the files of the Judicial First Class Magistrate Court - II, Karunagappally, has filed this appeal, with the leave of this Court, challenging the judgment of acquittal dtd. 6/2/2014, where the prosecution alleged commission of the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 [hereinafter referred as 'NI Act' for short], by the accused, who is the 1 st respondent herein. The state of Kerala represented by the learned Public Prosecutor is arrayed as the 2nd respondent herein.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor. Though notice was served upon the 1st respondent/accused, he did not appear.

(3.) Parties in this appeal shall be referred as 'complainant' and 'accused' hereafter, for easy reference.