MATHEW JOHN Vs. JOSEPH AUGUSTINE

JUDGEMENT

(1.) The appellant is the complainant in S.T.No.109/2016 on the files of the court below. The appellant filed a complaint against the first respondent herein before the court below alleging offence under Section 138 of the Negotiable Instruments Act (in short, 'the N.I.Act'). On 29.06.2017, the court below acquitted the accused under Section 257 Cr.P.C., 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.