D. CHANDRAN Vs. S. ANILKUMAR

JUDGEMENT

(1.) Complainant in C.C.No.2079/2015 on the files of the Temporary Special Court (the Judicial Magistrate of First Class) for the trial of cases under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'NI Act ' for short), Thiruvananthapuram, has filed this criminal appeal under Sec. 378(4) of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C. '), after getting the leave of this Court. The 1st respondent herein is the accused before the trial court and the 2nd respondent is the State of Kerala, represented by the Public Prosecutor.

(2.) Heard the learned counsel for the complainant/appellant and the learned counsel for the 1st respondent/accused. Perused the trial court records.

(3.) I shall refer the parties in this appeal as 'complainant' and 'accused' for easy reference.