SREEKUMARAN NAMBOODIRI, Vs. U.P.MOHAMMED

JUDGEMENT

(1.) Judgment in S.T.1898/2005 dtd. 24/1/2007 on the files of Judicial First Class Magistrate Court, Kunnamangalam, is under challenge in this appeal filed by appellant, who is the complainant in the above case.

(2.) Heard the learned counsel for the appellant/complainant and the learned counsel appearing for the 1st respondent/accused. Also heard the learned Public Prosecutor representing State of Kerala. Perused the judgment under challenge and the records of the trial court.

(3.) The complainant launched prosecution alleging commission of offence punishable under Sec. 138 of the Negotiable Instruments Act ('NI Act' for short) by the accused, when cheque for Rs.90,000.00 issued to discharge the liability of Rs.90,000.00 alleged to be borrowed by the accused from the complainant got dishonoured when it was presented for collection.