GOVINDAPPA Vs. PRABHAKAR REDDY

JUDGEMENT

(1.) THIS Criminal Original Petition is filed to grant leave to prefer an appeal against the judgment of acquittal acquitting the respondent under Section 138 of Negotiable Instruments Act.

(2.) HEARD the learned counsel appearing for the petitioner and perused the materials available on record.

(3.) CONSIDERED the submissions made by the learned counsel appearing for the petitioner and perused the typed set of papers.