TRADERS N TRADERS REP BY ITS PROPRIETOR V BHASKAR MURTHY Vs. STATE OF A P REP BY ITS PUBLIC PROSECUTOR HYDERABAD

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgment dated 13-2-2006 passed by the XI Metropolitan Magistrate, Secunderabad, in CC.No. 810 of 2004 acquitting the accused for the offence under Section 138 of the Negotiable Instruments Act.

(2.) THE complainant, feeling aggrieved filed the present appeal against the order of acquittal.

(3.) IN the course of the trial before the learned Magistrate, the complainant examined PW-1 and marked Exs.P-1 to P-11. The respondents did not propose to examine any witnesses on their behalf nor did they mark any document.