R SEKAR Vs. S RAJENDRAN

JUDGEMENT

(1.) THIS appeal is filed against the order of acquittal of the respondent for the offence punishable under Section 138 of the Negotiable instruments Act.

(2.) IT is seen from the order passed by the lower court that the lower court has acquitted the accused on the ground that when the matter was called, the complainant as also the accused were not present. Therefore the trial court by exercising the discretion under Section 256 cr. P. C. acquitted the accused. Aggrieved against the same, the present appeal has been filed.