V VIJAYARAJAN (DIED) Vs. GOPINATHAN

JUDGEMENT

(1.) The complainant in C.C.No.652/2001 on the file of the Judicial First Class Magistrate Court-I, Kollam is before this Court aggrieved by the acquittal of the accused for offence punishable under Section 138 of the Negotiable Instruments Act (for short "N.I.Act").

(2.) Pending appeal, the appellant died and his wife and son, interested in continuing with the appeal are impleaded as legal heirs.

(3.) The facts in brief are thus: