VISHNU PRASAD Vs. GRACY YOHANNAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 378(4) of the Code of Criminal Procedure, 1973, with the leave of this Court, challenging the judgment of acquittal rendered by the learned Additional Sessions Judge-II, Kollam in Crl. Appeal No.94 of 2012 dtd. 17/6/2013, after setting aside the judgment of conviction for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 [hereinafter referred as 'NI Act' for short] imposed by the Judicial First Class Magistrate Court-IV, Punalur in C.C. No.103 of 2009 dtd. 20/3/2012. The appellant herein is the complainant and the 1st respondents is the accused in C.C. No.103/2009. The 2nd respondent herein is the State of Kerala.

(2.) Heard the learned counsel for the appellant, the learned Public Prosecutor and the learned counsel appearing for the 1st respondent, in detail. Perused the verdict under challenge and the records of the trial court.

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