K.P. MOHAMMED RASHEED Vs. NISHABUDHEEN

JUDGEMENT

(1.) The appellant is the complainant in the case S.T.No.148/2017 on the file of the Court of the Judicial First Class Magistrate-II, Tirur.

(2.) The aforesaid case is instituted upon the complaint filed by the appellant for the offence punishable under Section 138 of the Negotiable Instruments Act against the first respondent/accused. On 24.01.2019, the complainant was absent in the trial court and he was also not represented by counsel. Therefore, the trial court acquitted the accused under Section 256(1) Cr.P.C. This appeal is filed challenging the aforesaid judgment passed by the trial court.

(3.) Inspite of notice served on the first respondent, he has not entered appearance. Heard learned counsel for the appellant.