REGENT COMPUTRONICS PVT. LTD.

RATHEESH Appellant

V/S

K.Sreekumar Respondents

Referred Judgements :-

STATE OF MADRAS VS. A VAIDYANATHA IYER [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
JOHN K JOHN VS. TOM VARGHESE [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
RAJ KUMAR KHURANA VS. STATE OF NCT OF DELHI [REFERRED TO]
R VIJAYAN VS. BABY [REFERRED TO]
RAVI CHOPRA VS. STATE [REFERRED TO]
MRS LEATHERS VS. S. PALANIAPPAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) The complainant in S.T. No.97/2011 on the files of the Chief Judicial Magistrate Court, Kottayam, has filed this appeal, with the leave of this Court, challenging the judgment of acquittal dtd. 30/5/2013, whereby the learned Chief Judicial Magistrate acquitted the accused in the above case, where the prosecution alleges commission of the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 [hereinafter referred as 'NI Act' for short] by the accused. The 1st respondent herein is the accused before the trial court and the 2nd respondent herein is the State of Kerala, represented by the learned Public Prosecutor.

(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.

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RATHEESH Vs. K.SREEKUMAR

Referred Judgements :-

JUDGEMENT

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