K J ASSOCIATES Vs. NIBU P N

JUDGEMENT

(1.) The appellant is the complainant in C.C.No.80 of 2016 on the files of the court below. The appellant filed a complaint before the court below against the first respondent herein alleging offence under Section 138 of the N.I.Act. The first respondent was acquitted by the court below on 7.10.2017 under Section 256 (1) of Cr.P.C., as the appellant was not having any representation before the court below on that day, against which this appeal has been filed after obtaining special leave from this Court.

(2.) Service is complete. However, there is no appearance for the first respondent.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.