G ASHOK KUMAR GOUD Vs. P ANJALI BAI

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment dated 18.01.2006 in C. C. No. 621 of 2003 passed by the Judicial Magistrate of First Class, Tandur, Ranga Reddy District.

(2.) The appellant/complainant filed the appeal against the judgment of acquittal passed by the learned Magistrate acquitting the first respondent/accused for the offence under Section 138 of the Negotiable Instruments Act.

(3.) I have heard Sri N. Vasudeva Reddy, learned counsel appearing for the appellant, Sri B. Vijaysen Reddy, learned counsel appearing for the first respondent and the learned Additional Public Prosecutor representing the State.