PRIYANKA PRABHAKARAN Vs. RAJANEESH P.K.

JUDGEMENT

(1.) The appellant is the complainant in C.C. No. 21 of 2012 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 N.I. Act. On 8.11.2012, the appellant was not present before the court below. There was also no representation for the appellant before the court below on that day. In the said circumstances, the court below acquitted the accused under Section 256(1) Cr.P.C., 1973 Aggrieved by the said order of acquittal, this appeal has been filed by the complainant after obtaining special leave from this court.

(3.) Heard.