SUSRENDRAN NAIR Vs. VIJAYAN NAIR

JUDGEMENT

(1.) The appellant is the complainant in S.T. No. 967 of 1999 on the files of the court below.

(2.) The appellant filed a complaint against the 1st respondent herein before the court below alleging offence under section 138 of the Negotiable Instruments Act. The court below, on 18.4.2002 acquitted the accused under Section 256(1) Cr.P.C., 1973 as there was no representation for the appellant before the court below on that day, against which this appeal has been filed after obtaining special leave from this court.

(3.) Heard.