NEPC AGRO FOODS LTD Vs. NANDAGOPAL

JUDGEMENT

(1.) THE complainant, having failed in its attempt to get a conviction against the accused in C. C. No. 1439/1993 under Section 138 of the Negotiable Instruments Act (hereinafter called 'the Act'), has preferred this appeal.

(2.) THE facts leading to criminal case and acquittal:

(3.) HEARD the learned counsel for the appellant, Mr. S. R. Rajagopal and the learned counsel for the respondent, Mr. Abudu Kumar Rajarathinam.