AAMINA AND OTHERS Vs. NOORJAHAN

JUDGEMENT

(1.) The appellant is the complainant in C.C. No.1112 of 2009 on the files of the court below.

(2.) The appellant filed a complaint against the first respondent herein before the court below alleging offence under section 138 of the Negotiable Instruments Act (for short 'the N I Act'). After the trial, the court below acquitted the accused, against which this appeal has been filed after obtaining special leave from this court.

(3.) Heard both sides.