PARTHROSE Vs. JEEVALAN

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of acquittal passed by the Judicial First Class Magistrate Court, Muvattupuzha on 12.6.2008 in C.C.No.3138/2003, a prosecution launched under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I.Act'). The complainant is the appellant, the first respondent is the accused and the second respondent is the State. For the sake of convenience, the parties to this appeal are referred to hereinafter in accordance with their original status in the complaint as the complainant and the accused.

(2.) In the Appeal Memorandum, grounds are raised against the impugned judgment in the following manner:-

(3.) Smt.R.Sudha, the learned counsel advanced arguments on behalf of the complainant based on the grounds referred supra and canvassed that this Court needs to interfere with the finding of acquittal of the accused and to reverse the same.