CHILKAPATI MADHU BABU Vs. GHANTA VENKATESWARA RAO

JUDGEMENT

(1.) This Criminal Appeal is filed against the order of acquittal dated 30-09-2010 passed in CC.No.1572 of 2009 by the XIV Metropolitan Magistrate, Cyberabad, LB Nagar, Ranga Reddy district, by the judgment in CC.No.1572 of 2009, Chilakapati Madhu Babu, an Advocate filed a complaint against the accused, Ghanta Venkateswara Rao, under Section 138 of the Negotiable Instruments Act, alleging that a cheque for an amount of Rs.40,000=00 issued in his favour towards the charges of the services rendered by him to the accused/first respondent, who was his client was dishonoured and that the said cheque was issued for discharging legally enforceable debt/liability.

(2.) The offence was tried by the learned XIV Metropolitan Magistrate, Cyberabad, at LB Nagar, Ranga Reddy district, during the course of which, PWs 1 and 2 were examined and Exs.P-1 to P-11 were marked on behalf of the prosecution, whereas no oral or documentary evidence was let-in on behalf of the accused and the accused himself did not offer himself to be examined as a witness.

(3.) Heard Smt. N (P) Anjana Devi Satyanarayana, the learned counsel appearing for the appellant-complainant, Sri K. Ramesh Reddy, the learned counsel appearing for the Respondent No.1-Accused and the learned Additional Public Prosecutor representing the State.